(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:-(a)the other objects for which a scheme may be prepared by the Board under clause (d) of sub-section (2) of section 9;(b)the other particulars to be prescribed under clause (viii) of sub-section (2) of section 10;(c)the period within which the Board shall submit the draft scheme, and the period within which, the State Government may sanction the draft scheme under section 13;(d)execution of a scheme under section 14;(e)the manner of constituting a committee for each unit under section 19;(f)matters connected with the acquisition of land, right or interest under section 20;(g)the fees for the grant of a licence, the restriction subject to which and the conditions on which a licence shall be granted, the form of the licence and the particulars to be contained therein, under section 24;(h)the manner in which and the extent to which the contribution payable under section 26 may be levied in Hen of cash payment.(i)the period within which an application for a loan may be made under section 26;(j)grant of a loan under section 27;(k)disposal of land under section 30;(l)the manner in which, the rate at which and the conditions subject to which the annual contribution shall be levied and paid under sub-section (1) of section 31, and the circumstances in which the payment of the annual contribution may be suspended or remitted by the Board under sub-section (3) of the said section;(m)the form of accounts to be maintained, the agency of audit and the terms and conditions of audit, under section 36;(n)the manner in which and the purposes for which balances of the fund and the interest accruing thereon shall be expended under sub-section (2) of section 38;(o)the other purposes for which maintenance fund may be applied, under section 39;(p)the notice to be given under section 12;(q)the manner in which the documents, plans and maps relating to the sanctioned scheme shall be accessible to the public under the proviso to sub-section (2) of section 44;(r)any other matter required or allowed to be prescribed under this Act
