Section 58 in Bihar Disqualified Owners' (Management of Property) Act, 1952
58. Power of the State Government to make rules.
(1)The State Government may make Rules consistent with this Act for carrying out the purposes of this Act.(2)In particular and without prejudice to the generality of the foregoing power, the State Government may make Rules with respect to all or any of the following matters:(a)prescribing the duties and functions of the Advisory Committee constituted under Section 7, the manner of election of members by the Bihar Legislative Assembly and the Bihar Legislative Council and the period for which members shall hold office;(b)the manner in which the surplus shall be invested under Section 27;(c)the manner in which copies of notice under Section 50 shall be published;(d)prescribing what reports shall be made from time to time by Collectors on the condition of the disqualified owner and his property;(e)defining the powers of Commissioners and Collectors respectively when the property of a disqualified owner is situate in two or more districts or in two or more divisions;(f)prescribing the periods at which and the mode in which accounts shall be submitted by managers and guardians, respectively, and the mode in which such accounts shall be audited;(g)regulating the custody of securities and title deeds belonging to the property of a disqualified owner; and(h)prescribing the procedure to be observed when a property ceases to be under the charge of the Collector.
