Section 71 in Maharashtra Horticulture Development Corporation Act, 1984
71. Power to make rules.
(1)The State Government may, by notification in the Official Gazette, and subject to the condition of previous publication, make rules to carry out the purposes of this Act.(2)In particular and without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matters, namely:-(a)under section 20, the limits and conditions as regards the sum to be kept on hand for day to day transactions, by the Corporation;(b)under section 22, the conditions subject to which the Corporation may borrow;(c)under section 26, the date by which the annual financial statement and programme of work shall be submitted by the Corporation to the State Government and the form and the manner of preparing such statement;(d)under section 27, the form and the manner in which the books of accounts and other books shall be maintained by the Corporation;(e)[******] [Clause (e) was deleted by Maharashtra 18 of 1990, Section 7.](f)under section 43, prescribe the manner and terms and conditions subject to which the plots would be allotted;(g)under section 55, the form in which the plot-holders shall furnish the information;(h)under section 64, the form of, and the details to be given in, the annual report;(i)the fees which may be charged by the Corporation;(j)any other matter which has to be, or may be, prescribed by rules.
