Section 21 in The Orissa House Rent Control Act, 1967
21. Power to make rules.
(1)The State Government may make [rules] [For rules under section 21 (1), see Notification No. 14156-L. E. H., dated the 16th November 1968, published in Orissa Gazette, dated the 31st January 1969, Part III, page 135.] to carry out the purposes of this Act.(2)Without prejudice to the generality of the foregoing power, such rules may provide for-(a)the procedure to be followed by Controllers and appellate authorities in the performance of their functions under this Act; and(b)the manner in which notices and orders under this Act shall be given or served.
