Section 68(2) in The Gujarat Rural Housing Board Act, 1972
(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 under section 8;(b)the rates of subscriptions and contributions and other conditions of the provident fund established under section 16;(c)the allowances of members of a Committee appointed under section 18;(d)the manner and form in which contracts shall be entered into under section 24;(e)the form of annual housing programme and budget particulars of housing schemes and other particulars to be contained in the programme under section 29;(f)the other matters to be decided by the Tribunal under section 46;(g)the procedure to be followed by the Tribunal under section 47;(h)the forms of notices under sections 49 and 50 and any other manner in which they may be served ;(i)the procedure to be followed in taking possession of any Board premises under section 49;(j)the manner in which damages under section 50 may be assessed;(k)the manner in which appeals may be preferred under section 52 and the procedure to be followed in such appeals;(l)the conditions subject to which the Board may borrow any sum under section 58;(m)the manner of preparation, maintenance and publication of accounts under section 60;(n)the date before which, the form in which, the interval at which and the matters on which reports shall be submitted under section 62;(o)the time at which and the form and manner in which statistics, returns, particulars and statements shall be submitted under section 63;(p)the manner in which the Board shall be superseded and reconstituted under section 78;(q)any other matter which is to be or may be prescribed under this Act.
