Section 8(2) in The Orissa Rural Employment, Education and Production Act, 1992
(2)In particular, and without prejudice to the generality of the foregoing power, such Rules may provide for -(a)the manner of calculation of average annual income from mineral-bearing lands for the purposes of Sub-section (4) of Section 3;(b)submission of returns and other relevant information as may be necessary for the purposes of Sub-section (2) of Section 4; and(c)all other matters which may be, or are required to be, prescribed under this Act.
