Section 18 in Kerala Public Buildings (Eviction of Unauthorised Occupants) Act, 1968
18. Power to make rules.
(1)The Government may, by notification in the Gazette, make rules for carrying out the purposes of this Act.(2)In particular and without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matters, namely: -(a)the form of any notice required or authorised to be given under this Act and the manner in which it may be served;(b)the holding of inquiries under this Act;(c)the distribution and allocation of work to estate officers and the transfer of any proceedings pending before an estate officer to another estate officer;(d)the procedure to be followed in taking possession of public buildings;(e)the manner in which damages for unauthorised occupation may be assessed and the principles which may be taken into account in assessing such damages;(f)the manner in which appeals may be preferred may be preferred and the procedure to be followed in appeals;(g)any other matter which has to be or may be, prescribed.(3)Every rule made under this section shall be laid as soon as may be after it is made, before the Legislative Assembly while it is one session in which it is so laid, or the session immediately following the Legislative Assembly makes any modification in the rule or decides that the rule should not be made the rule shall thereafter have effect only in such modified form or be of no effect, as the case may be; so however that any such modification or annulment shall be without prejudice to the validity of anything previously done under that rule.
