(1)The State Government may, after previous publication make Rules not inconsistent with the provisions of this Act, for carrying out the purposes of this Act.(2)In particular and without prejudice to the generality of the foregoing power, such Rules may provide for all or any of the following matters namely :-(a)the mode of service of any orders or notices issued under this Act;(b)the forms to be used under this Act;(c)the procedure to be followed in determining fair and equitable rent in respect of certain lands deemed to be settled with [an intermediary] [Inserted by Act 20 of 1954.] under Sections 5, 6 or Section 7;(d)[ the authority to which an appeal shall lie under the proviso to clause (cc) and the proviso to clause (hh) of Section 4, and Section 8, and the procedure to be followed in disposing of such appeal;] [Substituted by Act 15 of 1974.](e)the method of the management of estates and tenures under Section 13 by the Executive Committee of a Gram panchayat;(f)the manner of notification of claims by a creditor to a Claims Officer under sub-section (1) of Section 14;(g)the rate of interest to be admissible on the amount of the principal ascertained under clause (e) of sub-section (2) of Section 16;(h)the procedure to be followed in the disposal of appeals under subsection (2) of Section 18;(i)the mode of preparation of the Compensation Assessment Roll under Section 19;(j)the procedure to be followed in ascertaining the gross assets of [an intermediary] [Substituted by Act 20 of 1954.] under any of the heads mentioned in sub-clauses (i), (ii), (iii), (iv), (v), (vi), (vii) and (viii) of clause (2) of Section 22;(k)[ the particulars to be prescribed under clause (d) of sub-section (1) and the rates of the cost of collection to be prescribed under subsection (2) of Section 25;] [Substituted by Act 15 of 1974.](l)the manner and period of publication of a draft Compensation Assessment-Roll under sub-section (1) of Section 26 and the disposal of objections under that sub-section;(m)the manner in which appeals under section 27 shall be considered and disposed of;(n)the manner of final publication of the Compensation Assessment-Roll under Section 28;(o)[ the procedure to be followed by the Tribunal under sub-section (3) of Section 12, Section 31 or sub-section (4) of Section 32;] [Substituted by Act 15 of 1974.](p)the proportion in which compensation shall be payable in cash and in bonds and the manner of payment of such compensation under subsections (2) and (3) of Section 32;(q)the manner of calculating the approximate amount of compensation [for annuity] [Inserted by Act 20 of 1954.] mentioned in sub-section (1) of Section 33;(r)the manner of holding elections under sub-section (1) of Section 34 for the purpose of establishing the Commission, the term for which a member of the Commission shall hold office and the functions to be discharged by it; and(s)any other matter by this Act required, or expressly or impliedly authorised, to be prescribed.[The Schedule] [This Schedule formed part of Act 20 of 1954.][See Section 3B (3)]Form of application under Section 3B (3) of the Bihar Land Reforms Act, 1950ToThe Collector of....................Sir,Whereas the Government of Bihar have published a proclamation in the Bihar Gazette, dated ...................... announcing their intention to take over on the expiration of a period of three months all intermediary interests in the whole of the State of Bihar/the District/Districts of .................. I. ......................./I, authorised agent of .................. son/daughter/wife of .................. resident of village/town ...................., thana ....................., district ................... beg to furnish the necessary particulars in respect of all intermediary interests held by me/my client in the State of Bihar in the enclosed Statements, I, II, III, IV and V.
