Section 42(2) in The Hastinapur Town Development Board Act, 1954
(2)In particular, and without prejudice to the generality of the foregoing power, such rules may provide for the following matters, namely-(a)the term of office of members, the manner of filling casual vacancies and the allowances or fees to be paid to any member or associate member of the Board ;(b)the terms and conditions of service of officers and servants of the Board appointed under Section 9 ;(c)the term and conditions of service of the Administrator appointed under Section 10 ;(d)the functions and duties of the Administrator ;(e)the time and place of meetings of the Board and the procedure to be followed in regard to transaction of business at such meetings ;(f)the time and the manner in which the accounts of the Board shall be maintained and audited ;(g)the form in which the budget and annual report shall be prepared and submitted to the State Government and the Central Government under Sections 24 and 25 ;(h)the service of notices and orders under this Act ;(i)any other matter which is to be, or may be prescribed.
