138. Further powers to Board for making rules. - (1) In addition to the power conferred by section 31, the Board may from time to time made rules (not inconsistent with any rules made by the [State Government] or the President of the Tribunal under this Act) for carrying out the purposes of this Act.
(2)In particular, and without prejudice to the generality of the foregoing power, the Board may make rules -(a)for associating members with the Board under section 19;(b)for appointing persons (other than Trustees and persons associated with the Board under section 19) to be members of Committees under section 20;(c)for regulating the delegation of powers or duties of the Board to Committees under section 20;(d)for the guidance of persons employed by them under this Act;(e)for prescribing the fees payable for copies of documents delivered under section 43, sub-section (3), [or clause (iv) of sub-section (2) of section 63];(f)for facilitating the taking of a census and securing accurate returns thereof;(g)for the maintenance and management of dwellings and shops constructed under re-housing schemes.(3)In making any rule under sub-section (1) or sub-section (2), the Board may provide that a breach of it shall be punishable -(i)with fine which may extend to five hundred rupees, or(ii)in case of a continuing breach, with fine which may extend to fifty rupees for every day during which the breach continues after receipt of written notice from the Chairman to discontinue the breach.
