Section 17 in The Orissa Public Premises (Eviction of Unauthorised Occupants) Act, 1972
17. Power to make rules.
(1)The State Government may, by notification, make rules for carrying out the purpose 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 form of any notice required or authorised to be given under this Act and the manner in which it may be served;(b)the holding of inquiries under this Act;(c)the procedure to be followed in taking possession of public premises;(d)the manner in which damages for unauthorised occupation may be assessed and the principle which may be taken into account in assessing such damages;(e)the manner in which appeals may be preferred and the procedure to be followed in appeals, and(f)any other matter Which has 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 fourteen days which may be comprised in one or more sessions and if during the said period, the State Legislature makes modification 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.
