Section 40(2) in The Karnataka Prohibition Of Beggary Act, 1975
(2)In particular and without prejudice to the generality of the foregoing power, such rules may provide for,-(a)the constitution of the committees and institutions and their powers, duties and functions;(b)the constitution of the Board of Visitors, its powers, duties and functions;(c)the submission of returns and statements and reports and the preparation and submission of annual receipts and expenditure and the annual administration report by the Central Relief Committee and the local committees;(d)the auditing of accounts;(e)the constitution of a Board of Appeal, its powers, duties and functions;(f)the transfer of beggars from one institution to another and on such conditions as may be prescribed from one State to another;(g)prescribing the form of bonds required to be taken under the provisions of this Act; and(h)any other matter in respect of which rules are required to be or may be made under this Act.
