Section 14 in Bihar State Public Libraries and Information Centre Act, 2008
14. Powers to make rules.
(1)The State Government may make rules to carry out the provisions of the Act.(2)In particular and without prejudice to the generality of the foregoing power such provisions may provide for all or any of the matters which may be prescribed or are required to be prescribed.(3)All rules made under this section shall as soon as may be, after they are made, laid before the House of the Legislature for 14 days and shall be made subject to such modification as may be made by the State Legislature during the session in which they are so laid.CHAPTER-6
