Section 28 in Bihar Special Survey and Settlement Act, 2011
28. Power of the Government to make rules.
(1)The Government may, by notification in the official gazette, make rules for carrying out all or any of the purposes of the Act.(2)In particular and without prejudice to the generality of the foregoing powers the rules may provide for all or any of the following matters, namely:-(i)the manner in which summary disposal of proceedings shall be carried out.(ii)the manner in which reports and returns are to be submitted by the competent authority;(iii)the manner in which applications shall be heard by the competent authority;(iv)the manner in which any amount shall be deposited in the Government account;(v)the powers of the Commission appointed for local enquiry;(vi)the maintenance of records and registers and display of notices;(vii)the manner in which application or complaint shall be filed;(viii)any other matter which is required to be, or may be prescribed.[Added by Bihar Act No. 23 of 2017, dated 4.9.2017.]
