Section 52(2) in The Rajasthan Housing Board Act, 1970
(2)In particular and without prejudice to the generality of the foregoing power such rules may be made for all or any of the following purposes, namely:-(a)the allowances of members and remuneration and conditions of service of the Chairman;(b)the rates of subscriptions and contributions and other conditions of the provident fund established under section 16:(c)the manner and form in which contracts shall be entered into under section 25;(d)the form of the annual budget to be laid before the Board under section 29 and the other particulars to be contained therein:(e)the manner of publication of housing schemes included in the budget under section 33:(f)the conditions subject to which the Board may borrow any sum under section 44:(g)the manner of preparation, maintenance and publication of accounts under section 45;(h)the date before which, the form in which, the interval at which and tire matters on which reports shall be submitted under section 47;(i)the time at which and the form and manner in which statistics, returns, particulars, statements/documents and papers shall be submitted under section 48:(j)the manner in which the Board shall be superseded and reconstituted under section 61: and(k)any other matter which is or may be prescribed under this Act.
