Section 20 in The Assam Embankment and Drainage Act, 1953
20. Power to make rules.
- The State Government may, subject to the condition of previous publication, make rules generally to carry out the provisions of this Act and in particular to regulate the following matters :(a)the proceedings of any officer who, under any provisions of this Act, is required or empowered to take action in any matter ;(b)the manner in which an order or public notice issued under the provisions of this Act shall be published ;(c)the manner in which assessment and recovery of costs under this Act shall be made.
