Section 33 in Tripura Buildings (Lease and Rent Control) Act, 1975
33. Power to make rules.
(1)The State Government may make rules to carry out the purposes of this Act.(2)Without prejudice to the generality of the foregoing power, such rules may provide for-(a)all matters expressly required or allowed by this act to be prescribed ;(b)the procedure to be followed by the Rent Control Courts, Accommodation Controllers and appellate authorities in the performance of their functions under this Act ;(c)the manner in which notice and orders under this act shall be given or served ;(d)setting aside ex-parte orders passed under this Act ;(e)applications for making legal representatives of deceased persons parties to proceedings under this Act and the time within which such applications shall be preferred ;(f)the order of priority in which buildings have to be allotted among the applicants ;(g)the officers or classes of officers who may be appointed as inspectors.(3)In making a rule under this section, the State Government may provide that a person who contravenes any of the provisions thereof shall be punishable with fine which may extend to two thousand rupees.(4)The power to make rules under this section shall be subject to the condition of the rules being made after previous publication.(5)All rules made under this section shall be published in the Official Gazette.(6)Every rule made under this Act shall be laid as soon as may be after it is made, before the Legislative Assembly while it is in session for a total period of not less than fourteen days which may be comprised in one session or in two or more successive sessions and if before the expiry of the session in which it is so laid or the sessions aforesaid the Legislative Assembly makes any modification in the rule or decides that the rule shall not be made, the 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 under that rule.
