Section 9 in The Orissa Reservation of Posts and Services (For Socially and Educationally Backward Classes) Act, 2008
9. Rule making power.
(1)The State Government may, after previous publication, make rules to carry out all or any of the purpose of this Act.(2)In particular and without prejudice to the generality of the foregoing powers, they may make rules in respect of all matters expressly required or allowed by this Act to be prescribed.
