Section 46(2) in The Punjab Infrastructure (Development & Regulation) Act, 2002
(2)In particular and without prejudice to the generality of the foregoing power and the matters specifically provided for in this Act, such rules may provide for all or any of the following matters, namely :-(i)prescribing the salary and allowances payable to, and the other terms and conditions of service of the Chairperson, Vice-Chairperson and other members under sub-section (5) of section 7; (ii) prescribing the form and place for preparing the annual report sub-section (1) of section 13;(iii)prescribing the form and manner of furnishing returns, statements and particulars under sub-section (2) of section 13;(iv)prescribing the manner for assessing, re-assessing, collecting and enforcing payment of fee under sub-section (3) of section 25; and(v)prescribing the manner for maintaining the accounts and submitting the returns under sub-section. (4) of section 25.
