Section 33 in The Bihar Evacuee Property (Management) Act 1953
33. Power to make rules.
(1)The State Government may, by notification in the Official Gazette, make rules to carry 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 term and conditions of service of the officers and servants appointed under this Act and for furnishing of security by them;(b)the rate of levy referred to in sub-section (i) of Section 9;(c)the persons by whom and the times at which books of accounts maintained under this Act may be inspected and audited;'(d)the manner in which evacuee properties which have vested in the Committee may be notified;(e)the manner in which possession of any evacuee property may be taken by the Committee;(f)the manner in which trust properties which have vested in the Committee may be administered or otherwise dealt with;(g)the procedure governing the grant of leases;(h)the securities in which the Committee may invest any moneys held by it;(i)the manner in which any moneys due to the Committee may be recovered;(j)the form and manner in which books of accounts and other records shall be maintained by the Committee;(k)the form in which any notice under this Act may be issued, the manner of its service and publication and the form in which any demand may be made by the Committee; and(l)any other matter which has to be or may be prescribed under this Act.
