Section 114(2) in The Bihar State Housing Board Act, 1982
(2)In particular and without prejudice to the generality of the foregoing powers, such Rules may provide for-(a)the salary, allowances and conditions of service of the Chairman and Managing Director under Section 7;(b)the manner and form in which contracts shall be entered into under Section 26;(c)the form of the annual budget to be laid before the Board under Section 31 and the other particulars to be contained therein;(d)the manner of publication of housing schemes included in the budget under Section 33;(e)the other matters to be decided by the Tribunal under Section 52;(f)the procedure to be followed by the tribunal under Section 55;(g)the form of notices under Sections 59 and 60 and any other manner in which they may be served;(h)the manner in which damages under Section 59 may be assessed;(i)the conditions subject to which the Board may borrow any sum under Section 69;(j)all matters relating to sinking fund established and maintained under Section 70;(k)all matters relating to capital and revenue accounts maintained under Section 75;(l)the manner of preparation, maintenance and publication of accounts under Section 76;(m)the manner in which the Board shall be superseded and reconstituted under Section 110; and(n)other matter which is or may be prescribed under this Act.
