Section 42 in The Hastinapur Town Development Board Act, 1954
42. Power to make rules.
(1)The State Government may, subject to the condition of previous publication by notification in the Official Gazette, make rules for carrying out the provisions of this Act.(2)In particular, and without prejudice to the generality of the foregoing power, such rules may provide for the following matters, namely-(a)the term of office of members, the manner of filling casual vacancies and the allowances or fees to be paid to any member or associate member of the Board ;(b)the terms and conditions of service of officers and servants of the Board appointed under Section 9 ;(c)the term and conditions of service of the Administrator appointed under Section 10 ;(d)the functions and duties of the Administrator ;(e)the time and place of meetings of the Board and the procedure to be followed in regard to transaction of business at such meetings ;(f)the time and the manner in which the accounts of the Board shall be maintained and audited ;(g)the form in which the budget and annual report shall be prepared and submitted to the State Government and the Central Government under Sections 24 and 25 ;(h)the service of notices and orders under this Act ;(i)any other matter which is to be, or may be prescribed.(3)All rules made under this section shall be published in the Official Gazette.(4)Any rule made under this Act may provide that a contravention thereof shall be punishable with fine which may extend to five hundred rupees.
