Section 16(1) in The Bihar State Election Authority Act, 2008
(1)Without prejudice to the power of State Government to make Rules, generally for the purpose of carrying out objects of this Act, the State Government may by issuance of notifications in the gazette, make rules for the following purposes -(a)Regulating procedure of functioning of the election authority;(b)Appointment, discipline and appeal and condition of service of employees and staff of the authority;(c)Appointment, power and jurisdiction of observers;(d)Prescribing authority before whom election petition may lie;(e)Procedure including fee for filing election petition;(f)Any other matter, which is necessary or incidental for carrying out of the duties and responsibilities of the Authority.
