Section 53(2) in Haryana Urban Development Authority Act, 1977
(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 terms and conditions of service of the members under sub-section (1) of section 4;(b)the appointment of committees under section 8;(c)the manner and purpose for associating persons under section 9;(d)the control and restriction in relation to appointment of officers and other employees under sub-section (1) of section 11;(e)the form and manner in which an appeal may be filed under sub-section (5) of section 17;(f)the manner of serving notice under sub-section (1) of section 1 and under section 19;(g)the manner in which the damages may be assessed under section 19;(h)the investment of fund under sub-section (4) of section 21;(i)the procedure to be followed for borrowing money by way of loans or debentures and their re-payment and the terms and conditions for advancing money under section 23;(j)the form of the budget of the [Pradhikaran] [Substituted 'Authority' by Haryana Act No. 28 of 2019, dated 2.8.2019.] and the manner of preparing the same under section 25;(k)the form of balance sheet and statement of account under sub-section (1) of section 26;(l)the form of the annual report and the date on or before which it shall be submitted to the State Government under section 27;(m)The manner and constitution of the pension and provident fund for whole-time paid members and officers and other employees of the [Pradhikaran] [Substituted 'Authority' by Haryana Act No. 28 of 2019, dated 2.8.2019.] and the conditions subject to which such fund may be constituted under Section 28;(n)any other matter which has to be, or may be, prescribed by rules.
