Section 37(2) in Rajasthan State Bus Terminal Development Authority Act, 2015
(2)In particular, and without prejudice to the generality of the foregoing power, such rules may provide for -(a)the salary, allowances and other terms and conditions of service of the non-official members of the Authority under sub-section (2) of section 6;(b)the time, place and rules of procedure including the quorum of meetings of the Authority under sub-section (1) of section 7;(c)the charging and collection of rental, fee or user charges in connection with the services and the facilities to be provided by the Authority under sub-section (2) of section 12;(d)the manner of administration of fund of the Authority under sub-section (3) of the section 18;(e)the form in which, and the time at which, the budget is to be prepared under section 19;(f)the form in which an annual report shall be prepared by the Authority under section 22; and(g)the manner of maintaining the accounts of the Authority and the form in which the annual statement of accounts shall be furnished by the Authority under section 23.
