Section 63(1) in Uttar Pradesh Rural Housing Board Act, 1983
(1)The Board may, by notification in the Gazette, make regulations providing for-(a)the appointment, constitution and procedure of committees;(b)the time and place of, and the manner of convening the meetings of the Board and its committees;(c)the duties of officers and servants of the Board;(d)the conditions of service of officers and servants of the Board;(e)the preparation of plans and estimates for work;(f)the preparation of budgets and estimates;(g)the authority on which moneys may be paid from the Board's fund;(h)the manner of publication of public notices;(i)the stamping of facsimile of signatures of the Rural Housing Commissioner and officers of the Board on notices, bills and other documents;(j)the fees payable for copies of documents, estimates and plans issued by the Board;(k)the management, used and allotment of buildings constructed under any housing or improvement scheme;(l)any other matter which is to be or may be provided for by regulation under this Act or the rules.
