Section 6(2) in The Haryana Rural Development Fund Act, 1983
(2)Without prejudice to the generality of the foregoing power, such rules may provide for -(a)the making of refunds and recoveries of the cess imposed under Section 3;(b)the form of estimate and statement referred to in sub-section (6) of Section 4; and(c)period within which the amount is to be deposited under sub-section (3) of Section 4; and(d)the conditions governing the grant of money from the Fund.
