Section 73(2) in The Gujarat Housing Board Act, 1961
(2)In particular and without the prejudice to the generality of the foregoing power such rules may be made for all or any of the following purposes, namely:--(a)the allowances of members and remuneration and conditions of service of the Chairman under section 8;(b)the rates of subscription and contributions and other conditions of the provident fund established under section 15;(bb)[ the allowances of members of a committee appointed under section 17;] [Clause (bb) was inserted by Gujarat 1 of 1973, section 48(1).](c)the manner and form in which contracts shall be entered into under section 23;(d)the form of [annual housing programme and budget] [These words were substituted for the words 'annual housing programme, budget and schedule of staff of officers and servants', by Gujarat 1 of 1973, section 48(2).], particulars of housing schemes and other particulars to be contained in the programme under section 27;(e)[ * * * *] [Clause (e), (f) and (g) were deleted, by Gujarat 1 of 1973, section 48 (3).](f)[ * * *] [Clause (e), (f) and (g) were deleted, by Gujarat 1 of 1973, section 48 (3).](g)[ * * * *] [Clause (e), (f) and (g) were deleted, by Gujarat 1 of 1973, section 48 (3).](h)the other matters to be decided by the Tribunal under section 52;(i)the procedure to be followed by the Tribunal under section 54;(j)the forms of notices under sections 56 and 57 and any other manner in which they may be served;(k)the procedure to be followed in taking possession of any Board premises under section 56;(l)the manner in which damages under section 57 may be assessed;(m)the manner in which appeals may be preferred under section 59 and the procedure to be followed in such appeals;(n)the conditions subject to which the Board may borrow any sum under section 65;(o)the manner of preparation, maintenance and publication of accounts under section 66;(p)the date before which, the form in which, the interval at which and the matters on which reports shall be submitted under section 68;(q)the time at which and the form and manner in which statistics, returns, particulars and statements shall be submitted under section 68;(r)the manner in which the Board shall be superseded and reconstituted under section 83;(s)any other matter [which is to be] [These words were substituted for the words 'which is', by Gujarat 1 of 1973, section 48(4).] or may be prescribed under this Act.
