Section 55 in The Bihar State Housing Board Act, 1982
55. Power to make Rules for Tribunal.
(1)The Tribunal may, from time to time, with the previous sanction of the State Government, make Rules not repugnant to the Code of Civil Procedure, 1908 (Act 5 of 1908) for the conduct of business by the Tribunal.(2)All such Rules shall be published in the Official Gazette.
