Section 22 in The Orissa Industrial Housing Act, 1966
22. Power to make rules.
(1)The State Government may after previous publication, make rules for carrying out the purposes of this Act.(2)Without prejudice to the generality of the foregoing powers, such rules may provide for all or any of the following matters, namely :(i)duties and functions of the Housing Commissioner;(ii)constitution and membership of the Advisory Committee under Section 5;(iii)form of application and manner of allotment of house and conditions relating to its occupation;(iv)form and manner in which an appeal under Section 14 shall be preferred;(v)fees, if any, to be paid in appeals under Section 14;(vi)mode of service of the order under Section 8 or Sub-section (2) of Section 12;(vii)mode of payment of rent and other charges;(viii)assessment of damages referred to in Section 13;(ix)maintenance and upkeep of the houses; and(x)any other matter which is to be or may be prescribed.(3)All rules made under this section shall, as soon as may be after they are made, be laid before the State Legislature for a total period of 14 days which may be comprised in one or more sessions and if during the said period the State Legislature makes modifications, if any, therein, the rules shall thereafter have effect only in such modified form; so however that such modifications shall be without prejudice to the validity of anything previously done under the rules.
