(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 code of Conduct under clause 36 of section 2;(b)the factors for specifying a larger urban area under clause (f) of sub-section (1) of section 3;(c)the amount of revenue generated form tax and other sources, referred to in clause (ii) of the proviso to sub-section (1) of section 3, clause (ii) of the proviso to sub-section (1) of section 8 and clause (ii) of the proviso to sub-section (1) of section 13;(d)the manner of election of, -(i)the Mayor, Senior Deputy Mayor and the Deputy Mayor of a Municipal Corporation under sub-sections (1) and (2) of section 23,(ii)the President, the Senior Vice-President and the Vice-President of a Class 'A' or a Class 'B' Municipal Council under sub-sections (1) and (2) of section 40, and(iii)the President and the Vice-president of a Class 'C' Municipal Council under sub-section (3) of section 40, or of a Nagar Panchayat under that sub-section as applicable to a transitional area under section 53;(e)the manner of allotment of seats by rotation to different wards under sub-section (6) of section 58;(f)the manner of reservation of Offices of the Mayor and Presidents for Scheduled Castes, Women and Backward Classes under sub-section (1) of section 59, and of allotment of offices under sub-section (2) thereof;(g)the manner of election of Chairperson of a Wards Committee under sub-section (4) of section 64;(h)the manner of the constitution and the manner of transaction of business, of a Subject Committee under sub-section (4), and the powers functions of the Subject Committee under sub-section (7) of section 66;(i)the powers and functions of the Mayor under sub-section (1) of section 74 and of the President under sub-section (1) of section 89;(j)the powers of the Municipal Authorities to sanction expenditure referred to in sub-section (3) of section 106;(k)the manner of making a contract, and the form of the contract, under sub-section (4) of section 107;(l)the method of recruitment, the qualifications required for recruitment, the conditions of service and the duties and functions of, -(i)the members of the Municipal Services referred to in sub- section (1) of section 108 and the classification of such services; and(ii)the employees referred to in sub-section (1) of section 109 and the classification of such employees;(m)the manner of giving reasonable opportunity to a Municipality before dissolution under the proviso to sub-section (1) of section 133;(n)the manner of transfer of account of Municipal Fund of a Municipality under section 138;(o)the investment of surplus moneys of a Municipality under sub- section (1), and the provision of adequate safeguard against the unproductive and speculative investments under sub-section (2) of section 142;(p)the constitution and disposal of special funds under sub- section (1) of section 143;(q)the manner of investment of moneys paid into the Sinking Funds under sub-section (2) of section 148;(r)the rate of interest for advancing loan by one Municipality to another Municipality referred to in section 153;(s)the form of, and the manner in which, -(i)the budget estimate and the Establishment Schedule shall be prepared and the matters to be provided in the budget estimate and the Establishment Schedule under section 154; and(ii)the financial statement shall be prepared under sub-section (2) of section 159;(t)the form and the manner of maintenance of accounts under section 157 and the form of the balance sheet and the manner in which balance sheet shall be prepared under section 160;(u)the powers and functions of the Municipal Accounts Committee under sub-section (8) of section 167;(v)the manner and form of maintaining registers and maps referred to in sub-section (1) of section 173;(w)the manner of distribution of net proceeds referred to in sub- section (2) of section 177;(x)the basis for assessing present market value of the land and the cost of erecting the building under sub-section (5) of section 181;(y)the procedure for determination of the annual value of lands and buildings under sub-section (1) of section 182;(z)the form of and the particulars to be mentioned in the return under sub-section (1) of section 183;(za)the form of and the particulars to be mentioned in the draft valuation list referred to in sub-section (2) of section 184, and the time within which such valuation list shall be prepared;(zb)the manner of giving public notice of the draft valuation list under clause (a) of sub-section (1) of section 185;(zc)the form of, and the manner in which valuation register shall be maintained under section 186;(zd)the procedure for hearing and, disposal of objections to the valuation list under sub-section (4) of section 187;(ze)the form of the return referred to in section 193;(zf)the form and the manner of maintenance of the Municipal Assessment Book under sub-section (2) of section 196;(zg)the amount against which appeal is to be filed, as referred to in sub-section (1) and the procedure for hearing and disposal of appeal under sub-section (5) of section 199;(zh)the dates and the manner of payment of tax on lands and buildings under section 205;(zi)the providing of safeguards referred to in sub-section (1) of section 211;(zj)the form of the receipt for the payment of octroi under sub- section (1) of section 214 and the amount of transit fee under sub-section (2), and the manner of realization of the amount of transit fee under sub- section (5) of section 217;(zk)the basis of and the procedure for determination of development charges under section 227 and the manner of giving opportunity under section 228;(zl)the manner of recovery of development charges under section 230;(zm)the manner of giving reasonable opportunity of being heard under sub-section (1) of section 288;(zn)the form of, and the manner in which the register to be maintained under sub-section (3) of section 350;(zo)the sanction by the Municipality of specific rights of way in the sub-soil of public and private streets under clause (a), and the levy of any fee or charges referred to in clause (b) of section 353;(zp)the form of, and the manner in which, complete survey maps, drawing and descriptions of the underground utilities shall be maintained under section 354;(zq)the manner of service of notice referred to in sub-section section (2) of the section 365.(zr)the manner of conducting the business of the Municipal Building Committee and the procedure to be followed by it under sub-section (10) of section 399;(zs)the documents and plans which shall accompany a notice referred to in sub-section (1) of section 401 and the fee to be paid in connection therewith;(zt)the information and plans that may be required by a Municipality under sub-section (3) of section 403;(zu)the manner of a communication of the sanction, or the provisional sanction or the refusal of sanction to the erection of a building or the execution of a work under sub-section (5) of section 404;(zv)the manner of making a representation to the Mayor or the President under sub-section (1) of section 406;(zw)the manner of service of a notice of the order of demolition under the first proviso to sub-section (1) of section 408;(zx)the prescription of terms and conditions referred to in section 433;(zy)the matter which a Town Planning Scheme may provide under clause (c) of section 434;(zz)the municipal licence in respect of any non-residental use of any premises under sub-section (1) of section 458;(zza)the determination of fees under section 460; and(zzb)any other matter which is required to be or which may be prescribed under this Act.
