(1)The State government may make rules for the purpose of carrying out the provisions of this Act.(2)Without prejudice to the generality of the foregoing powers such rule may-(i)determine the mode and time of election of Commissioners, the qualifications and disqualifications and registration of voters, qualifications of candidates, the acts to be deemed corrupt practices at elections and generally regulates all elections under this Act;(ii)regulate the manner in which the minutes of proceedings of meetings of the Board shall be published;(iii)prescribe the manner in which bye-Iaw, notices orders and other documents directed to be published under the Act shall be published;(iv)regulate the keeping checking and publication of accounts and the manner of periodical audit;(v)provide for the retention of adequate working or closing balances;(vi)provide for the preparation of plans and estimates for works to be partly or wholly constructed at the expense of the Board, and determine, according to the nature of the staff entertained by the Board, the persons by whom and the conditions subject to which such plans and estimates are to be sanctioned;(vii)regulate the form and procedure to be followed in the preparation of budget estimates by the Board, and prescribe the authority by whom, and the conditions subject to which, such estimates ma y be sanctioned provided that such rules shall not empower such authority to refuse to sanction such estimates except on the following grounds:-(1)that the minimum closing balance prescribed has not been maintained.(2)that due provision has not been made for the purposes specified in Section 60 (1) (a), (b) and (c),(3)that the provisions of the Act and the rules and any standing orders of the State Government have not been complied with,(viii)regulate the preparation, submission and publication of returns statements and reports by the Board:(ix)prescribed forms for any proceedings of the Board for which it considers that a form should be provided;(x)prescribe the maximum fees which may be levied by the Board under Section 68, subsection (1) (g) and (h);(xi)prescribe the mode of ascertaining the capitalised value recoverable under clauses (c) and (d) of proviso (1) Section 136;(xii)provide, in matters not specifically provided for in the Act, for the valuation of holdings and for the assessment, collection and refunds of taxes imposed under the Act;(xiii)fix the fees payable upon distraints under this Act;(xiv)prescribe the qualifications of candidates for employment by the Board and declare what circumstances shall be disqualification for continuance of such employment;(xv)prescribe the division of Health Officers and Sanitary Inspectors into classes of grades according to their qualifications;(xvi)prescribe the proportion of the pay and allowances of Government officers employed by the Board, which shall be borne by the Board, and provide for the control of such officers;(xvii)regulate the conditions which may be imposed for the grant of licenses for places of public resort for recreations and amusement;(xviii)prescribe the conditions subject to which the Board-(a)may permit connections and communications to be made between private houses or premises and mains or service wires, pipes, drains, sewers and other channels established or maintained by the Board;(b)may direct that such connections and communications shall be cut off;(xix)prescribe method of preparation of compost manure and regulate the operation of compost manure schemes;(xx)provide for the regulation, management and inspection of the working of systems of water supply, electricity, lighting, drainage or sewerage provided establish or maintained by or under the control and administration of any Municipal Board;(xxi)generally provide for the guidance of the Board and officers of Government in all matters connected with the carrying out of the provision of this Act, and for setting their relations to one another:Provided that rules under sub-clauses (xxiii) and (xx) shall not be inconsistent with those under the Indian Electricity Act of 1910 (as amended)(3)In making rules under clause (i) of sub-section (2) the State Government may direct that a breach of any rule, so far as it prohibits corrupt practices at election, shall be punishable with a fine not exceeding five hundred rupees.(4)All rules made under this section shall be subject to the condition or previous publication.Bye Laws
