Section 52(2) in The Delhi Urban Shelter Improvement Board Act, 2010
(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 salaries, allowances and conditions of service of the members of the Board;(b)levying of fees and charges by the Board in respect of any services which it may be required to provide;(c)composition of Urban Shelter Consultative Committee;(d)remuneration of the members of the Consultative Committee;(e)the sum or sums of money out of its funds that the Board may keep in current account of the State Bank of India or any other nationalized banks; any money in excess of the said sum or sums that may be invested by the Board in the manner to be approved by the Government;(f)the form in which and the time of the year at which the budget of the Board shall be prepared, the number of copies of the budget to be forwarded to the Government, the form of the annual statement of accounts, including the balance-sheet and the form for the maintenance of accounts and other relevant record;(g)the form of annual report of the Board and the date on or before which it shall be submitted to the Government;(h)the manner of service of notice to show cause against the order of eviction;(i)the form in which an appeal is to be filed to the Lieutenant Governor and prescribing the fee required to be accompanied with the appeal, against the decision of the Board;(j)any other matter which is to be, or may be, prescribed by rules.
