Section 31(2) in Puducherry Hindu Religious Institutions Act, 1972
(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 period of notice to be given under sub-section (4) of section 4;(b)the manner and the time in which a member who ceases to hold office is to hand over the property, document or cash which was under his control or possession;(c)the rules of procedure and the conduct of business at the meetings of the Board, including the quorum thereat;(d)the powers and duties of the Executive Officers under sub-section (2) of section 9;(e)the manner in which officers and other employee of the Board may be appointed;(f)the manner in which the contribution payable under sub-section (1) of section 11 shall be notified to the institution;(g)the form and contents of the budget and the form of the statement of actual receipts and expenditure and the manner in which they are to be submitted in accordance with section 13;(h)the manner in which the contributions under sub-section (4) of section 14 shall be apportioned and notified;(i)the manner in which registers and accounts are to be maintained;(j)the manner in which proposals of alienation of immovable property belonging to the institution is to be published under section 25; and(k)any other matter which is required to be prescribed.
