Section 138(2) in The Calcutta Improvement Act, 1911
(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 19;(b)for appointing persons (other than Trustees and persons associated with the Board under section 19) to be members of Committees under section 20;(c)for regulating the delegation of powers or duties of the Board to Committees under section 20;(d)for the guidance of persons employed by them under this Act;(e)for prescribing the fees payable for copies of documents delivered under section 43, sub-section (3), [or clause (iv) of sub-section (2) of section 63] [Inserted by Ben. Act 3 of 1915.];(f)for facilitating the taking of a census and securing accurate returns thereof;(g)for the maintenance and management of dwellings and shops constructed under re-housing schemes.
