Section 102 in The M.P. Griha Nirman Mandal Adhiniyam, 1972
102. Power to make rules.
(1)The Government may make rules for the purpose of carrying into effect the provisions of this Act.(2)In particular and without prejudice to the generality of the foregoing power such rules may provide for,-(a)all matters expressly required or allowed by this Act to be prescribed;(b)(i)emoluments and other conditions of service of the Chairman under sub-section (2) of Section 9;(ii)allowance to be paid to the member of the Board under sub-section (3) of Section 9;(c)authority to be prescribed under Section 10;(d)control and supervision to which Chairman shall be subject while exercising powers under Section 19 (1);(e)manner in which contracts or agreements shall be executed under Section 30;(f)terms and conditions subject to which Board shall undertake work of housing under Section 32;(g)(i)form in which annual housing programme budget and establishment schedule shall be forwarded to the State Government under Section 35 (1);(ii)particulars in which programme shall contain under Section 35 (2)(a); and(iii)other particulars under Section 35 (2)(c);(h)regulation of disposal of land, building or other property vesting in the Board under Section 50;(i)rate of interest under Section 53 (1);(j)rate of interest under Section 69 (2);(k)form in which annual statement of accounts including the profit and loss account and the balance sheet shall be prepared by the Board under Section 74 (1);(l)the date by which, the form in which, intervals at which, and the matters on which report shall be submitted to the Board under Section 75;(m)the form in which, the time by which and the manner in which statistics, return, particulars or statements shall be submitted to the State Government under Section 76.(3)Every rule made under this Act, shall be laid on the table of the Legislative Assembly.
