Section 74 in The Punjab Town Improvement Act, 1922
74. Power of the trust to make rules.
- Every trust may from time to time with the previous sanction of the State Government make rules consistent with this Act and with any rules made under this Act by the State Government -(i)for fixing the amount of security to be furnished by any officer and servant of the trust from whom it may be deemed expedient to require security;(ii)for associating members with the trust under section 13;(iii)for appointing persons (other than trustees and persons associated with the trust under section 13) to be members of committee under section 14;(iv)for regulating the delegation of powers or duties of the trust to committees or to the chairman;(v)for the guidance of persons employed by it under this Act;(vi)for fixing the fees payable for copies of documents delivered under sub-section (3) of section 36 or under section 75;(vii)for the management, use and regulation of dwellings constructed under any scheme under this Act;(viii)generally for carrying out the purposes of this Act.
