Section 44(2) in The Metro Railways (Construction Of Works) Act, 1978
(2)In particular and without prejudice to the generality of the foregoing power, such rules may provide for the following matters, namely:-(a)the times and places at which the Advisory Board shall meet and the procedure in regard to transaction of business by the Advisory Board under sub-section (5) of section 4;(b)the term of office of the members of the Advisory Board under sub-section (6) of section 4;(c)the times and places at which the committees shall meet and the procedure in regard to transaction of business by the committees under sub-section (2) of section 5;(d)the payment of fees, allowances and travelling allowances to the members of the committee under sub-section (3) of section 5;(e)the form in which an application for acquisition shall be made under section 6;(f)the places at which and the manner in which the substance of the notification shall be published under sub-section (3) of section 7;(g)the manner in which the amount shall be deposited with the competent authority under sub-sections (1) and (6) of section 14;(h)the matters to be specified under clause (b) of sub-section (2) of section 20;(i)the matters to be specified under clause (c) of sub-section (3) of section 21;(j)the form in which and the time within which a notice shall be given under sub-section (1) of section 31;(k)any other matter which is required to be or may be prescribed.
