Section 180(2) in Punjab Regional and Town Planning and Development Act, 1995
(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 remuneration and allowances to be paid to the members under sub- section (4) of section 4;(b)the manner and purposes for associating persons under sub-section (1) of section 15;(c)the manner of appointment of committees under section 16;(d)the functions of the Authority under clause (iv) of sub-section (2) of section 28;(e)the qualifications and experience for persons to be appointed as the Chief Administrators under section 17, section 29 and section 31;(f)the term of office and conditions of service of members of the Authority under sub-section (1) of section 18;(g)the salary and allowances, if any, to be paid to the Chief Administrator under sub-section (2) of section 18;(h)the allowances to be paid to the members of the Authority, other than the Chief Administrator, under sub-section (3) of section 18;(i)the conditions regarding completion of buildings and extension of period and fees to be paid under sub-section (2) of section 43;(j)the form and manner in which an appeal may be filed under sub- section (5) of section 45;(k)the manner of serving notice under sub-section (1) of section 46;(l)the manner in which the damages may be assessed and notice to be served under section 47;(m)the form of the budget of the Authority and the manner of preparing the same under section 52;(n)the form of balance sheet and statement of accounts under sub- section (1) and the manner of publishing the audit report under sub-section (3) of section 53;(o)the form of annual report and the date on or before which it shall be submitted to the State Government under Section 54;(p)the manner and constitution of the pension and provident fund for whole- time paid members and officers and other employees of the Authority and the conditions subject to which such fund may be constituted under section 55;(q)the matters to be taken into consideration while making declaration under sub-section (2) of section 56;(r)the functions to be prescribed under sub-section (3) of section 58;(s)the regulation of the form of the Regional Plan and the manner of its preparation and publication under section 62;(t)the form and manner of notice under sub-section (1) of section 63 and under sub-section (1) of section 64;(u)the form of application under sub-section (1) of section 67;(v)the fees to be paid under sub-section (2) of section 67;(w)the manner for communicating the grounds of refusal under sub- section (5) of section 67;(x)the form of Register of applications under sub-section (6) of section 67;(y)the manner for dealing applications and fees to be paid under sub-section (7) of section 67;(z)the manner of filing appeals and fee payable for such appeals under sub- section (1) of section 68;(za)the manner of regulating the form and the contents of the [***] [Omitted 'Outlined' by Punjab Act No. 30 of 2006, dated 27.10.2006.] Master Plan and the time to be prescribed under section 70;[***] [Omitted '(zb)' by Punjab Act No. 30 of 2006, dated 27.10.2006.][***] [Omitted '(zc)' by Punjab Act No. 30 of 2006, dated 27.10.2006.][***] [Omitted '(zd)' by Punjab Act No. 30 of 2006, dated 27.10.2006.][***] [Omitted '(ze)' by Punjab Act No. 30 of 2006, dated 27.10.2006.](zf)the form of application and payment of fees under sub-section (1) and sub-section (3) of section 81;(zg)the documents and plans to be submitted under clause (a) of sub-section (2) of section 81;(zh)the mode of communication of order under sub-section (6) of section 81;(zi)the manner of filing appeals and payment of fee under sub- section (1) of section 82;(zj)the time and manner in which acquisition notice under sub- section (1) of section 84 is to be served;(zk)the time within which and the manner in which compensation is to be claimed under sub-section (2) and the time within which notice is to be given under sub-section (4) of section 85;(zl)the time and the manner for applying under sub-section (3) of section 87;(zm)the manner of serving acquisition notice under clause (a) of sub-section (5) of section 89;(zn)the manner of publication of notice under sub-section (1) and the time within which local authority is to give consent under sub-section (2) of section 93;(zo)the qualifications for appointment as Arbitrator under sub- section (1) and form of final scheme under clause (xxi) of sub-section (3) of section 102;(zp)the manner of serving notice under sub-section (1) of section 114;(zq)the procedure for eviction under sub-section (1) of section 116;(zr)the particulars to be given in the notice under sub-section (1) of section 117;(zs)the manner of publication of notice under sub-section (2) of section 118;(zt)the particulars of draft variations under sub-section (3) of section 118;(zu)the period to make payment under sub-section (2) of section 131;(zv)the procedure to be followed by the Tribunal of Appeal under sub-section (4) of section 135;(zw)the manner of recovery of cost under sub-section (2) of section 137;(zx)the rates of interest under section (2) of section 140 and sub- section (4) of section 141;(zy)the form and the manner of furnishing security under sub-section (4) of section 142;(zz)the authority and the manner of enforcing order under sub- section (5) of section 142;(zza)the manner and form of application under sub-section (1) of section 144;(zzb)the register to be maintained and the fee to be prescribed under sub- section (4) of section 144;(zzc)the manner of consultations under sub-section (1) of section 151;(zzd)the integration and fixation of inter se seniority of the employees transferred to the Authority under section 154;(zze)the manner of fixing development charge under section 161;(zzf)the manner of keeping copies of documents, plans and maps under section 168; and(zzg)any other matter which has to be or may be prescribed.
