Section 17 in The Orissa Prevention of Land Encroachment Rules, 1985
17. Powers of Board of Revenue to regulate the administrative procedure.
- The Board of Revenue may issue such further instructions which are not inconsistent with the provisions of the Act and these rules as it may consider necessary for -(a)effective implementation of the Act and these rules;(b)maintenance of all registers and returns essential to carry out the purpose of the Act, their preservation and final disposal; and(c)the budget heads to which the receipt and charge under the Act shall be credited and debited.
