(1)The State Government may make rules for carrying out the purpose of this Act.(2)Without prejudice to the generality of the foregoing power, such rules may provide for-(a)the manner of making an enquiry;(b)the manner of taking possession of any property;(c)the management of property;(d)the making of reports to the Custodian;(e)rendering assistance to the Custodian by any public officer;(f)the custody and disposal of all property including perishable property;(g)any other matter which is to be or may be prescribed.(3)Until rules are made under this section, the existing rules including the rules contained in Chapter XXII of the Bihar and Orissa Board's Miscellaneous Rules shall, in so far as they relate to matters in respect of which provision has been made in this Act, are not inconsistent with the provisions of this Act, apply and any reference in such rules to the District Judge shall be construed as reference to the Custodian.
