Section 208(2) in The Manipur Municipalities Act,1994.
(2)In particular, and without prejudice to the generality of the foregoing powers, such rules may provide for all or any of the following matters, namely:-.(i)manner in which the minutes of the proceedings of a meeting of a Nagar Panchayat or a Council or its committees shall be recorded and published;(ii)form and manner in which the accounts of receipts and expenditures of a Nagar Panchayat or a Council shall be kept;(iii)form and manner in which the annual budget of a Nagar Panchayat or a Council shall be prepared;(iv)manner in which returns, statements and reports by a Nagar Panchayat or a Council shall be submitted;(v)matter not specifically provided for in this Act for the valuation of holdings, for the assessment, collection and refund of taxes imposed under this Act;(vi)determination of fees payable upon distraint warrant under this Act;(vii)regulation, management and inspection of the working systems of water-supply, lighting, drainage or sewerage provided, established or maintained by or under the control and administration of a Nagar Panchayat or a Council;(viii). form and procedure for taking oath or affirmation by Chairperson, Vice-Chairperson and Councillors ,he authority who shall administer oath or affirmation; and(ix)manner in which bye-laws shall be published after confirmation by the Government.
