Section 58 in The Goa, Daman and Diu Buildings (Lease, Rent and Eviction) Control Act, 1968
58. Power to make rules.
(1)The Administrator may, by notification in the Official Gazette and subject to the conditions of previous publication, make rules to carry out the purposes of this Act.(2)Without prejudice to the generality of the fore-going power such rules may provide for:-(a)the procedure to be followed and the powers that may be exercised by the Controller, Rent Tribunal, Appellate Board, and Administrative Tribunal in the performance of their functions under this Act;(b)the manner in which notices and orders under this Act shall be given or served;(c)the setting aside of ex-parte orders passed under this Act;(d)the application for bringing on record legal representatives of deceased persons who were parties to proceedings under this Act and the time within which such application shall be preferred;(e)the procedure to be followed in taking possession of building and in disposing of the articles found therein at the time of taking possession;(f)the fee leviable in respect of applications and appeals under this Act;(g)any other matters which has to be, or may be, prescribed.(3)In making a rule under this section the Administrator may provide that a person who contravenes any of the provisions thereof shall be punishable with fine which may extend to one thousand rupees.(4)Every rule made under this Act shall, as soon as may be after it is made, be laid on the table of the Legislative Assembly of Goa, Daman and Diu and if before the expiry of the session in which it is so laid or the session immediately following, the Assembly makes any modification in the rule or decides 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.
