Section 14 in The Orissa Restriction Of Habitual Offenders Act, 1952
14. Power to make rules
(1)The State Government may 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 or regulate(a)all matters required or allowed by this Act to be prescribed;(b)the intervals manner and the authority to be prescribe under Section 4;(c)the restrictions to be observed under Section 5 by notified offenders in respect of whom notifications have been issued under Section 3;(d)the grant of certificates of identity to notified offenders, and the inspection of such certificates;(e)the conditions under which notified offenders may be permitted to leave the area to which their movements are restricted or the places in which they are setled;(f)the inspection of the residences of notified offenders;(g)the terms upon which notified offenders may be discharged from the operation of this Act;(h)the management and supervision of settlements including the discipline and conduct of the persons placed in them; and(i)the periodical review of the cases of all persons who have been placed in any settlement under this Act.(3)All rules made under this section shall be published in the Gazette, and upon such publication shall have effect as if enacted in this Act.
