(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 manner in which, and the authority to which, application for permission to occupy land belonging to the Government in a cantonment is to be made;(b)the authority by which such permission may be granted and the conditions to be annexed to the grant of any such permission;(bb)[ the allotment to a [Boards] [Inserted by Act 7 of 1925, s.12.] of a share of the rents and profits accruing from property entrusted to its management under the provisions of section 116a;](c)the appointment, control, supervision, suspension, removal, dismissal and punishment of servants of [Boards] [Subs.by Act 24 of 1936, s.69, for "Cantonment Authority"];(cc)[ the constitution of a [Military Lands and Cantonment Service] [Inserted by Act 24 of 1936, s.66 ] and the appointment, control, supervision, conditions of service, pay and allowances, suspension, removal, dismissal and punishment of the member thereof;](d)the circumstances in which security shall be demanded from servants of [Boards] [Subs.by Act 24 of 1936, s.69, for "Cantonment Authority"] and the amount and nature of such security;(e)the grant of leave, absentee or acting allowance to servants of [Boards] [Subs.by Act 24 of 1936, s.69, for "Cantonment Authority"];(f)the creation and management of Provident Funds, and the circumstances in which, and the conditions subject to which, contributions thereto shall be made from cantonment funds and by servants of [Boards] [Subs.by Act 24 of 1936, s.69, for "Cantonment Authority"];(g)the keeping of accounts by [Boards] [Subs.by Act 24 of 1936, s.69, for "Cantonment Authority"] and the manner in which such accounts shall be audited and published;(h)the definition of the persons by whom, and the manner in which, money may be paid out of a cantonment fund;(hh)[ * * * *] [Rep. by Act 24 of 1936, s.66.](i)the preparation of estimates of income and expenditure by [Boards] [Subs.by Act 24 of 1936, s.69, for "Cantonment Authority"] and the definition of the persons by whom, and the conditions subject to which, such estimates may be sanctioned;(j)the regulation of the procedure of Committees or Arbitration; and(k)the prescribing of registers, statements and forms to be used and maintained by any authority for the purposes of this Act;(l)[ the grant of leave to the members of the Board; [Inserted by Act 2 of 1954, s.23. ](m)the form of notices required to be sent under this Act and the manner of their service.]
