Section 160(2) in Tamil Nadu State Housing Board Act, 1961
(2)In particular and without prejudice to the generality of the foregoing power, such rules may provide for-(a)all matters expressly required or allowed by this Act to be prescribed;(b)the accounts to be maintained by the Board;(c)the allowances of non-official members of the Board or of any Committee;(d)the returns, statements, reports and accounts to be submitted to the Government by the Board;(e)the mutual relationship of the Board and other local authorities in any matter in which they are jointly interested;(f)the fees payable for copies of, or extracts from the assessment books of the local authorities concerned furnished to the Chairman;(g)the guidance of the Board and public officers in carrying out the purposes of this Act.
