(1)The State Government may, by notification in the Official 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-(a)the time within which the body of a deceased person may be claimed;(b)the manner of preserving dead-bodies; and(c)any other matter that may be, or is required to be, prescribed.(3)Every rule made under this section shall be laid as soon as may be after it is made, before each House of the State Legislature while it is in session for a total period of fourteen days which may be comprised in one session or in two successive sessions, and if before the expiry 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 both Houses agree 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.NotificationsNotification No. IHI-1093/63-559 (1)-H, dated 6th February, 1964. - In exercise of the powers conferred by Section 4 of the Bihar Anatomy Act, 1961 (Bihar Act VII of 1961), the Governor of Bihar is pleased to appoint the Sub-Divisional Officer in whose jurisdiction the case lies, to decide doubts or disputes as to whether the body of any deceased person is an unclaimed body.Notification No. IHI-1093/63-558 (1)-H, dated 6th February, 1964. - In exercise of the powers conferred by Section 3 of the Bihar Anatomy Act, 1961, (Bihar Act VII of 1961), the Governor of Bihar is pleaded to appoint the following persons as authorised officers:(1)S.E.M.O. and Civil Surgeon in respect of the respective districts.(2)Superintendents of the teaching hospitals attached to the Allopathic Medical Colleges in respect of the section in which these Medical Colleges are situated.(3)Deputy Superintendents of the muffasil sub-divisional hospitals in respect of the respective sub-divisions.[S.O. 595, dated 5th May, 1981] [Published in Bihar Gazette, Part 1, dated May 6, 1981.]. - In exercise of the powers conferred by Section 3 of the Bihar Anatomy Act, 1961 (Bihar Act VII of 1961) the State Government appoints the Principal, Government Tibbi College, Patna as an authorised officer.
