Section 32(2) in The Delhi and Ajmer Merwara Land Development Act, 1948
(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 conduct of business by the Board and the procedure to be followed at meetings of the Board;(b)the procedure to be followed by Inquiry Officers under section 5;(c)the manner of publication under sections 5, 6 and 7;(d)the principles on which the amounts of contribution are to be determined by the Board under sub-section (4) of section 10, or section 11;(e)the form of the statement under section 14 and the particulars to be stated therein;(f)the principles of enhancement of rent under section 16;(g)the manner of giving notice under sub-section (1) of section 17;(h)the authority to whom appeal may lie and the time and manner of such appeal under section 18;(i)the form of notice under section 21 and the manner of its service;(j)the manner of inquiry under section 24 and sub-section (1) of section 25;(k)the form and method of maintaining accounts under section 26;(l)the rate of interest and the method of its calculation under sub-section (1) of section 27;(m)the time and manner of appeal under section 28; and(n)any matter which may be prescribed.
