Section 64(2) in Kerala Water Supply and Sewerage Act, 1986
(2)In particular, and without prejudice to the generality of the foregoing power, such rules, may provide for all or any of the following matters, namely :-(a)the salaries and allowances and other conditions of service of officers and employees of the Authority other than such officers and employees employed on contract basis.(b)the manner of operation of funds by the Authority under sub-section (4) of Section 22 ;(c)the manner of making provision for Depreciation Reserve and for its utilisation ;(d)the powers of the Auditor under sub-section (2) of Section 29 ;(e)the manner in which the accounts of the Authority shall be published ;(f)the procedure in respect of surcharge under Section 30 including the provision of appeal, if any, in respect thereof ;(g)the extent of contribution and manner of making such contributions by local bodies under Section 40 ;(h)any other matter which is to be or may be prescribed.
