Section 64(2) in Kerala Real Estate (Regulation and Development) Act, 2015
(2)In particular, and without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matters, namely:-(a)the information and documents for application before the Authority for registration under items (E) and (F) of sub-section (3) of section 3;(b)the conditions under which registration of a promoter may be extended under section 5;(c)the form of application for forming an association and an apex association and the manner in which they are to be constituted;(d)the form and manner of making an application, fee and documents to be accompanied with such application under sub-section (2) of section 8;(e)the period, manner and conditions under which the registration is to be granted under sub-section (3) of section 8;(f)the validity of the period of registration and the manner and fee for renewal under sub-section (6) of section 8;(g)the maintenance and preservation of books of account, records and documents under clause (b) of section 9;(h)other functions to be discharged by the real estate agent under clause (e) of section 9;(i)the manner in which association and apex associations shall be formed under sub-section (1) of section 10;(j)the form of application for registration and the documents to accompany an application for registration of association;(k)the rights and duties of associations under sub-section (3) of section 10;(l)the rate of interest payable under section 12;(m)the form and particulars of agreement under sub-section (2) of section 13;(n)the rate of interest payable under clause (b) of section 17;(o)the procedure for holding inquiry to adjudicate compensation payable under sections 12, 14 and 17;(p)the salaries and allowances payable to, and the other terms and conditions of service of, the Chairperson and other Members of the Authority under sub-section (1) of section 24;(q)the administrative powers of the Chairperson under section 25;(r)the salaries and allowances payable to, and the other terms and conditions of service of, the officers and other employees of the Authority under sub-section (2) of section 28;(s)the details to be published and maintained on the Website as under clause (b) and under clause (d) of sub-section (2) of section 31;(t)the additional functions which may be performed by the Authority under clause (iv) of sub-section (2) of section 33;(u)the manner of recovery of interest, penalty and compensation under section 35;(v)the form and manner and fee for filing of appeal under sub-section (2) of section. 38;(w)the salaries and allowances payable to, and the other terms and conditions of/service of, the Chairperson and other Members of the Appellate Tribunal under sub-section (1) of section 42;(x)the procedure for inquiry of the charges against the Chairperson or Judicial Member of the Tribunal under sub-section (4) of section 43;(y)the salaries and allowances payable to, and the other terms and conditions of service of, the officers and employees of the Appellate Tribunal under sub-section (3) of section 44;(z)any other powers of the Tribunal under clause (g) of sub-section (4) of section 46;(aa)the powers of the Chairperson of the Appellate Tribunal under section 47;(ab)the terms and conditions and the payment of such sum for compounding of the offences under section 53;(ac)the form to be specified in which the Authority shall prepare a budget, maintain proper accounts and other relevant records and prepare an annual statement of accounts under sub-section (1) of section 58;(ad)the form in which and time at which the Authority shall prepare an annual report under sub-section (1) of section 59;(ae)any other matters which is to be, or may be, prescribed by rules.
