Section 10 in The Orissa Vesting of Properties (in Grama Sasans) Act, 1964
10. Power to make rules.
(1)The Government may make rules to carry out purpose of this Act.(2)In particular and without prejudice to the generality of the foregoing power, such rules may provide for-(a)the procedure to be followed by the Claims Officer, Collector and the Revenue Divisional Commissioner while proceeding under any of the provisions of this Act;(b)the forms of applications, notices, and books of account;(c)all other matters which, under the provisions of this Act, are required to be or may be prescribed.(3)All rules made under this section shall be laid before the Legislative Assembly as soon as possible after they are made for a total period of fourteen days which may be comprised in one or more sessions and shall be subject to such modifications as the Assembly may make during the said period.
