Section 26 in The West Bengal Government Premises (Regulation of Occupancy) Act, 1984
26. Power to make rules.
(1)The State Government may make rules for carrying out the purposes of this Act.(2)In particular, and without prejudice to the generality of the foregoing power, such rules may provide for all or any of the matters which may be, or are required to be, prescribed.(3)Every rule made under this section shall be laid, as soon as may be after it is made, before the State Legislature while it is in session, for a total period of thirty days, which may be comprised in one session or in two successive sessions.
