Section 9 in The Orissa Prevention of Cow Slaughter Act, 1960
9. Power to make rules.
(1)The Government may make rules for the purpose of carrying into effect the provisions of this Act.(2)Without prejudice to the generality of the foregoing powers, such rules may provide for-(a)the conditions and the circumstances under which cows, bulls and bullocks are to be slaughtered under Sub-section (1) of Section 4;(b)form of certificate, and the procedure for disposal of the applications and appeals under Section 3;(c)the manner in which the information shall be notified under Clause (a) of Sub-section (1) of Section 4;(d)the manner in which the information shall be lodged under Subsection (2) of Section 4;(e)the matters relating to the establishment, maintenance, management, supervision and control of institution referred to in Section 5;(f)the duties of any officer or authority having jurisdiction under this Act, the procedure to be followed by such officer or authority; and(g)any other matter which is to be or may be prescribed.
