Section 12 in Bihar Prevention of Beggary Act, 1951
12. Rule-making power.
(1)The State Government may, by notification, and subject to the condition of previous publication, make Rule for carrying into effect the provisions of this Act.(2)In particular and without prejudice to the generality of the foregoing power, such Rules may provide for -(a)the manner of authorising a purpose for which soliciting money or food or gift is permissible under sub-clause (a) of Section 2;(b)the manner of keeping person arrested under sub-section (2) of Section 4;(c)the manner of making summary inquiry under sub-section (1) of Section 5 and the manner in which the inquiry, as regards birth and residence, shall be made under sub-section (4) of Section 5;(d)the management of Work Houses, Special Homes and Certified Homes, the detention of persons committed to such House and Homes, and the maintenance, care, treatment and instruction of such persons including all matters relating to their diet and accommodation as well as their labour and general conduct;(e)the determination of the number of officers and servants to be employed under this Act and their salaries and allowances, and the other conditions of service and the authority competent to appoint such officers and servants;(f)the discharge of persons from Work Houses, Special Homes and Certified Homes;(g)the nature, incidents and maximum periods of punishments to be imposed on persons detained in Work Houses, Special Homes, Certified Homes for breach of any Rules or for failure or neglect to accept any employment outside such Work Houses and Special Homes which may be secured for them;(h)the determination of the authority empowered to administer and control the fund under Section 11; and(i)any other matter which is required to be or may be prescribed.
