Section 18 in Uttar Pradesh Public Premises (Eviction of Unauthorised Occupants) Act, 1972
18. Power to make rules.
(1)The State Government may, by notification in the official Gazette, make rule 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 following matters, namely -(a)the form of any notice required or authorised to be given under this Act and, the manner in which it may be served;(b)the holding of inquiries under this Act;(c)the distribution and allocation of work to Prescribed Authorities and the transfer of any proceeding pending before a Prescribed Authority to another Prescribed Authority;(d)the procedure to be followed in taking possession of public premises;(e)the manner in which damages for unauthorised occupation may be assessed and the principles which may be taken into account in assessing such damages;(f)the manner in which appeals may be preferred and the procedure to be followed in appeals;(g)any other matter which has to be or may be prescribed.(3)Every rule made under this section shall be laid as soon as may be after it is made, before each House of State Legislature while it is in session for a total period of fourteen days which may be comprised in one session or in the successive sessions and if, during the said period both Houses agree in making any modification in the rule or both Houses agree that the rule should not be made the rule shall thereafter have effect only in such modified form or to 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.
