Section 13 in The Assam Board of Revenue Act, 1962
13. Power to make regulation by the Board.
(1)Subject to the previous sanction of the State Government, the Board shall, from time to time, frame regulations consistent with the provisions of this Act and rules made under Section 12 for regulating its procedure and disposal of its business.(2)The regulations made under sub-section (1) shall be published in the official Gazette.
