Section 149(2) in The Howrah Improvement Act, 1956
(2)In particular, and without prejudice to the generality of the foregoing power, the Board may make rules -(a)for associating members with the Board under section 16;(b)for appointing persons (other than Trustees and persons associated with the Board under section 16) to be members of Committees under section 17;(c)for regulating the delegation of powers or duties of the Board to Committees under section 17;(d)for the guidance of persons employed by them under this Act;(e)for prescribing the fees payable for copies of documents delivered under sub-section (3) of section 45, or clause (iv) of sub-section (2) of section 63;(f)for the maintenance and management of dwellings and shops constructed under rehousing schemes.
