Section 82 in Bihar Hindu Religious Trusts Act, 1950
82. Power of the State Government to make Rules.
(1)The State Government may, after previous publication, make Rules, not inconsistent with this Act, for carrying out the purposes of this Act.(2)In particular and without prejudice to the generality of the foregoing power, the State Government may make Rules with respect to all or any of the following matters:-(a)The conditions and restrictions subject to which the Board may transfer any property under sub-section (3) of Section 5;(b)[ [xxx] ['Clause (b)' deleted vide Section 30 of by Amendment Act 1 of 2007.](c)the conditions and restrictions subject to which member of the Board and of a Committee may undertake journeys in connection with any of the affairs of the Board and the travelling and other allowances to be paid for such journeys;(d)the manner in which the record referred to in the clause (a) of Sub-Section (2) of Section 28 shall be prepared and maintained;(e)the manner in which and the conditions subject to which the Board may realise the costs referred to in clause (r) of sub-section (2) of Section 28;(f)the manner in which notices under sub-section (1) of Section 30 shall be issued;[xxx] [Clauses (g), (h), (i) and (j) of sub-section (2) of Section 82 deleted vide Section 30 by Amendment Act 1 of 2007](k)the form of the statements referred to in sub-section (1) and (2) of Section 59 and the particulars to be contained in the statement referred to in the said sub-section (1);(l)the authority to whom a trustee may appeal under sub-section (1) of Section 65;(m)the manner in which fees under Section 70 shall be assessed, the authority by whom such assessment shall be made, the authority to whom appeal from orders of assessment shall lie and the manner in which the assessed fees shall be payable; and(n)other matters expressly required or allowed by this Act to be prescribed.
