(2)With out prejudice to the generality of the foregoing power, such rules may also provide for -(i)The terms and conditions of service of the Chairman and other members of the board;(ii)Regulating the distribution of business of the Board and making territorial division of its jurisdiction;(iii)Guide-lines for alteration, abolition or creation of revenue areas;(iv)The procedure for demarcation of boundaries, the specification, construction and maintenance of boundary marks, levy and recovery of cost thereof;(v)The procedure of preparation and maintenance of maps, documents, statements, records and registers under this Code, procedure for their inspection and supply of certified copies or extracts thereof;(vi)The procedure for submission of reports about succession and transfer, by the registering authority to the Tahsildar and for revision of village records, including proceedings for mutation and correction of village records;(vii)The procedure for preparation, supply and maintenance of Kisan, Bahi and matters connected therewith, including fees to be charged therefore;(viii)The procedure regarding plantation of trees on the sides of public roads, paths or canals, and determination of disputes regarding trees in abadi and unoccupied land;(ix)The protection, preservation and disposal of properties belonging to or vested in the State Government, [Gram Panchayat] [Substituted 'Gram Sabha' by U.P. Act No. 4 of 2016, dated 11.3.2016.] or other local authority, including determination of compensation for damages misappropriation or wrongful occupation thereof;(x)The principles for assessment of land revenue, including its variation, remission, suspension, and apportionment;(xi)The procedure for collection of land revenue and other public moneys, and the matters connected with the execution of various, processes there for, including the fixation of costs and collection charges;(xii)The procedure regarding fixation and commutation of rent, including circumstances in which the arrears of rent could be written off;(xiii)The procedure for appointment of legal practitioners in litigation relating to a [Gram Panchayat] [Substituted 'Gram Sabha' by U.P. Act No. 4 of 2016, dated 11.3.2016.] or a Bhumi Prabandhak Samiti, and the terms and conditions of such appointment;(xiv)The procedure relating to the conduct and prosecution of suits, appeals and other proceedings, including the procedure of conducting various inquirers under the provisions of this Code;(xv)The procedure for granting lease by the Collector; cancellation of such lease and eviction of unauthorised occupants from the land belonging to the State Government, [Gram Panchayat] [Substituted 'Gram Sabha' by U.P. Act No. 4 of 2016, dated 11.3.2016.] and local authority;(xvi)The procedure regarding allotment of land entrusted to the [Gram Panchayat] [Substituted 'Gram Sabha' by U.P. Act No. 4 of 2016, dated 11.3.2016.], restoration of possession to the allottee and cancellation of such allotment;(xvii)The duties of any officer authority having jurisdiction under this Code and the procedure to be followed by him;(xviii)Imposition of limits of time within which any act specified under this Code has to be performed;(xix)I he fees to be paid in respect of suits, appeals, applications and other proceedings under this Code;(xx)The regulation of fishing in rivers, lakes, ponds and tanks entrusted to a [Gram Panchayat] [Substituted 'Gram Sabha' by U.P. Act No. 4 of 2016, dated 11.3.2016.] or other local authority;(xxi)The regulation of pasture lands, cremation or burial grounds, and catching, hunting and shooting of animals and birds in villages;(xxii)Any other matter for which rules are required to be or may be made under this Code.
