Section 15 in The Ganjam and Boudh (Village Offices Abolition) Act, 1969
15. Power to make rules.
(1)The State Government may, after previous publication, make rules to carry out the purposes of this Act.(2)In particular and without prejudice to the generality of the foregoing power, such rules-may provide for-(a)the procedure to be followed by the Collector, the Board of Revenue and other authorities while proceeding under any of the provisions of this Act;(b)the qualifications and other conditions for the appointment of the holders of village offices in suitable posts under Government; and(c)all other matters which under the provisions of this Act are, required to be or may be prescribed.(3)All rules made under this Act shall, as soon as may be after they are made, be laid before the State Legislature for a total period of fourteen days which may be comprised in one or more sessions and if during the said period the State Legislature makes modification, if any, therein the rules shall thereafter have effect only in such modified form, so however that such modification shall, be without prejudice to the validity of anything previously done under the rules.
