Section 7 in The Puri Shri Jagannath Temple (Administration) Act, 1952
7. Power to make rules.
(1)The State Government may, after previous publication, make rules to carry out all or any of the provisions of this Act and not inconsistent therewith.(2)In particular and without prejudice to the generality of the foregoing power, they shall have power to make rules with reference to the following matters :(a)the qualifications of the Special officer and other officers to assist him, their salaries and the manner in which the record shall be prepared under Section 3;(b)the period during which objections may be received under Section 6 and the manner in which the objections may be considered thereunder;(c)all other matters required or allowed by this Act to be prescribed.(3)All rules made under this Act shall be published in the Gazette and all such publications shall have effect as if enacted in this Act.
