Section 94(2) in THE UTTAR PRADESH AVAS EVAM VIKAS PARISHAD ADHINIYAM, 1965
(2)In particular and without prejudice to the generality of the foregoing power, such rules may provide for -(a)the remuneration payable to the Adhyaksh and the allowances, if any, payable to the members of the Board and the Avas Samitis;(b)the conditions of service of the Housing Commissioner;(c)the manner of maintenance of accounts of income and expenditure of the units, including the apportionment of common income and expenditure between the various Units;(d)the composition of the Avas Samitis and the terms and conditions on which their members shall hold office;(e)the matter on which the Board shall consult an Avas Samitis;(f)the exercise of supervision and control by the Housing Commissioner over officers and servants of the Board;(g)the delegation of powers by the Board under sub- section (1) or by the Housing Commissioner under sub-section (2) of section 12;(h)the matters to be provided for in housing or improvement scheme;(i)the determination and payment of compensation by the Board under clause (b) of sub-section (3) of section 23, sub-section (4) of section 24 and sub-section (2) of section 43 and the procedure for reference to the Tribunal in case of dispute about it;(j)the form and manner in which, and the persons or classes of persons on whom, notice shall be served under section 29 or under proviso (b) to sub-section (1) of section 33;(k)the factors that shall be taken into consideration under sub-section (2), the time within which declaration may be filed under sub-section (4), plans, estimates and other particulars may be furnished under sub-section (5) and intimation may be given under sub-section (7), and the manner in which the communication shall be made under sub-section (6) of section 37; (1) the limitation for appeals under sub-section (2) of section 35, sub-section (7) of section 36, sub-sections (3) and (9) of section 37 and sub-section (4) of section 51;(m)the rate of interest, and the instalments in which the expenses of improvement shall be recovered, under sub-section (2) of section 36;(n)the manner in which and the extent to which alternative accommodation shall be offered under sub-section (6) of section 36;(o)the procedure to be followed by the Tribunal and the prescribed authority in proceedings before them;(p)the manner of assessment of betterment fee under sub-section (2) of section 51;(q)the rebate that may be allowed under the proviso to sub-section (1), and the rate of interest payable under sub-section (2) of section 52;(r)the period of grace for payment of an instalment under sub-section (3) of section 53;(s)the conditions and limitations subject to which the Board may acquire and dispose of land by agreement;(t)the extent to which and the manner in which preference may be given, while disposing of land by agreement, to the persons whose land was acquired for a scheme under this Act;(u)the authority and the manner of execution of contracts and assurances on behalf of the Board;(v)the conditions and limitations subject to which the Board may raise loans or enter into financial arrangements;(w)the terms and conditions of debentures to be issued by the Board and the manner in which such debentures shall be issued, transferred, dealt with and redeemed;(x)the conditions and limitations subject to which the Board may grant loans and advances;(y)the establishment, maintenance, investment and application of a sinking fund and the creation of trust under sub-section (3) of Section 60;(z)the manner in which and the principles according to which the net realisation of additional stamp duty shall be allocated and paid by the State Government to the Board and the Nagar Mahapalika or the municipal board under sub-section (2) of Section 62;(aa)the manner of submission of statements and supplementary statements of programme of the activities of the Board and financial estimates in respect thereof, and the dates by which they shall be submitted to the State Government for its approval;(bb)the form and manner in which the balance-sheet and the accounts of Board shall be prepared or maintained;(cc)the qualifications or the specification of auditors, the manner and intervals of audit, the powers of the auditors relating to requisition of documents and information, the matters respecting which the production of documents and the furnishing of information may be required by them, the powers of the auditors in respect of disallowance and surcharge, the manner in which proceedings for surcharge and recovery of the amount surcharged shall be undertaken, and the forum and the manner of appeal against such disallowance and surcharge;(dd)the manner of publication of the accounts to the Board;(ee)the matter which a Tribunal may decide under clause (e) of sub-section (1) of Section 64;(ff)the remuneration to be paid to the presiding officer, and the conditions of service or other officers and servants, of the Tribunal; .(gg)the court which shall execute an award or order of a Tribunal under sub-section (4) of section 67;(hh)the costs payable in proceeding under sub-section (6) of section 69;(ii)the matters in respect of which the prescribed authority shall, under sub-section (7) of Section 69, have the powers of a civil court;(jj)the form of agreement under Section 71;(kk)the manner in which expenses of alteration or demolition may be recovered by the Housing Commissioner under sub-section (2) of Section 82;(ll)the forms in which and the intervals at which returns and reports shall be submitted by the Board to the State Government;(mm)for forms of notices under this Act and the manner of their service;(nn)any matter for which regulation may be made by the Board under Section 95;(oo)any other matter for which rules are to be or may be made under this Act.
