(1)The State Government may, by notification in the official Gazette and subject to the condition of previous publication, make rules for carrying out the purposes of this Act.(2)In particular and without prejudice to the generality of the foregoing power such rules may provide for all or any of the following matter, namely: -(a)The allowances of members and remuneration and conditions of service of the Chairman under Section 7;(b)The manner and form in which contracts shall be entered into under section 22;(c)The form of the annual budget to be laid before the Board under section 26 and the other particulars to be contained therein;(d)The manner of publication of housing schemes included in the budget under section 30;(e)The form of notice under section 43;(f)The rate of interest under section 44;(g)The other matters to be decided by the Tribunal under section 49;(h)The forms of notices under sections 54 and 55 and any other manner in which they may be served;(i)The procedure to be followed in taking possession of any Board premises under section 54;(j)The manner in which damages under section 55 may be assessed;(k)The manner in which appeals may be preferred under section 57 and the procedure to be followed in such appeals;(l)The conditions subject to which the Board may borrow any sum under section 64;(m)The manner of preparation, maintenance and publication of accounts under section 65;(n)The date before which, the form in which, the interval at which and the matters on which reports shall be submitted under section 67;(o)The time at which and the form and manner in which statistics, returns, particulars, statements, documents and papers shall be submitted under section 68;(p)The manner in which the Board shall be superseded and reconstituted under section 83;(q)Any other matter, which is or may be prescribed under this Act;(3)All rules made under this section shall be laid as soon as may be, after they are made, before the Assam Legislative Assembly while it is in session for a total period of fourteen days which may be comprised in one session or in two successive sessions, and if, before the expiry of the session in which it is so laid or the session immediately following, the Assam Legislative Assembly agree in making any modification in the rule or the Assam Legislative Assembly agree that no rules should be made, the rules shall thereafter, have effect only in such modified form or be of no effect, as the case may be; provided that any such modification or annulment shall be without prejudice to the validity of anything previously done under the rules.
