Section 18 in Andhra Pradesh Public Premises (Eviction of Unauthorised Occupants) Act, 1968
18. Power to make rules:
(1)The Government may, by notification, 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 proceeding pending before one Estate Officer to another Estate Officer ;(d)the procedure to be followed in taking possession of public premises;(e)the manner in which damages for unauthorised occupation may be assessed and the principle which may be taken into account in assessing such damages ;(f)the manner in which appeals may be preferred and the procedure to be followed in appeals ; and(3)Every rule made under this section shall, immediately after it is made, be laid before each House of the State Legislature if it is in session and if it is not in session, in the session immediately following, for a total period of fourteen days which may be comprised in one session, or in two successive sessions, and if before the expiration of the session in which it is so laid or the session immediately following both Houses agree in making any modification in the rule or in the annulment of the rule, the rule shall, from the date on which the modification or annulment is notified, have effect in such modified form or shall stand annulled 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.
