Section 51(2) in The Shree Karveer Niwasini Mahalaxmi (Ambabai) Mandir (Kolhapur) Act, 2018
(2)In particular and without prejudice to the generality of the foregoing provisions, such rules may provide for all or any of the following matters, namely :-(a)the declaration form under clause (b) of sub-section (1) of section 10;(b)the honorarium, travelling allowance and daily allowance to be paid to each member under sub-section (1) of section 16;(c)any other minor punishment under clause (c) of section 26;(d)the conditions and manner of operating accounts by the office bearer or a member of the Committee under sub-section (4) of section 28 ;(e)the manner and form of budget under sub-section (1) of section 32;(f)the rules for doing the audit of accounts under sub-section (1) of section 34;(g)the form of register and manner of its maintenance under subsection (1) of section 42;(h)any other matter which is to be, or may be, prescribed under this Act.
