Section 14 in The Bihar Government Premises (Rent Recovery and Eviction) Act, 1956
14. Power to make Rules.
(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 all or any of the following matters, namely:-(a)the from of notice and the manner in which it may be served;(b)the procedure to be followed in taking possession of Government premises;(c)the manner in which damages under Section 5 may be assessed and the matter which may be taken into account in assessing such damages;(d)the manner in which appeals may be preferred and the procedure to be followed in appeals; and(e)[ creation of pool for Government residences/quarters and transfer of residences/quarters from one pool to another pool. [Clauses (e) and (f) Inserted by Act 8 of 1996.](f)the manner in which allotment of Government premises (residences/ quarters) shall be made.](g)[ any other matter which has to, or may be, prescribed.] [Previous Clause (e) renumbered as (g) by Act 8 of 1996.]
