Section 116 in The Bihar State Housing Board Act, 1982
116. Power to make Bye-laws.
- The Board may make Bye-laws, not inconsistent with this Act and the Rules and Regulation, which may be necessary or expedient for the purpose of carrying out its duties and functions under this Act.(2)A Bye-law made under this Section may provide that a contravention thereof shall be an offence.(3)No Bye-law made by the Board shall come into force until it has been confirmed by the Government with or without modification.(4)All Bye-laws made under this Section shall be published in the Official Gazette.
