Section 17 in Rajasthan Public Premises (Eviction of Unauthorised Occupants) Act, 1964
17. Powers to make rules
(1)The State Government may, by notification in the Official Gazette, make rules 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 form of any notice required or authorised to be given under this Act and the manner in which it may be served;(b)the holding of inquiries under this Act;(c)the distribution and allocation of work to estate officers and the transfer of any proceeding before an estate officer to another estate officer;(d)the procedure to be followed in taking possession of public premises;(e)the manner in which damages for unauthorised occupation may be assessed and the principle,which may be taken into account in assessing such damages;(f)the manner in which appeals may be preferred and the procedure to be followed in appeals; and(g)any other matter which has to be, or may be, prescribed.(3)All rules made under this Act shall be laid, as soon as may be after they are so made, before the House of the State Legislature, while it is in session, for a period of not less than fourteen days which may comprised in one session or in two successive sessions and, if before the expiry of the session in which they are so laid or of the session immediately following, the House of State Legislature makes any modification in any of such rules or resolves that any such rules should not be made, such rule shall thereafter have effect only in such modified form or be of no effect, as the case may be, so however that any such modification or annulment shall be without prejudice to the validity of anything previously done thereunder.
