Section 34(2) in Himachal Pradesh Hindu Public Religious Institution and Charitable Endowments Act, 1984
(2)Without prejudice to the generality of the foregoing powers, such rules may provide for,-(a)conditions of service of officers and staff to be appointed under section 3;(b)the form and manner in which the registers are to be maintained under section 6;(c)the scrutiny of the entries in the registers under section 7:(d)the manner in which the order made by the Commissioner under section 12 sanctioning the alienation of properties shall be published;(e)the manner in which enquiry is to be conducted under section 14(2);(f)the authority to which and the manner in which appeal is to be preferred under section 19;(g)the form and manner in which the budget is to be prepared under section 22;(h)the form of statements, returns, and other forms, required to be maintained by or under this Act and the manner in which these are to be maintained;(i)the returns, accounts or other information to be submitted by the trustees or other persons concerned with the administration of a Hindu Public Religious Institution or Charitable Endowment;(j)the preservation, maintenance, management and improvements of the properties and buildings of religious institutions;(k)the preservation of idols and images in temples; and(l)any other matter which is to be or may be prescribed under this Act.
