Section 32(2) in The Rajasthan Bhoodan Yagna Act, 1954
(2)Without prejudice to the generality of the foregoing power such rules may provide for-(a)the matter relating to the establishment, and constitution of the Board and nomination of Chairman or the Members thereto, as the case may be;(b)the form of Bhoodan declaration and the manner in which it shall be filed;(c)the documents to be filed with the Bhoodan declaration;(d)the manner of publication of Bhoodan declaration;(e)the nature, scope and manner of the enquiry under Section 15;(f)the manner of filing the objections and their registration;(g)the fixation of date for hearing and deciding the objections;(h)the manner and mode of service of notices under this Act;(i)the procedure to be followed in hearing and disposal of objections under Section 17;(j)the procedure relating to confirmation or supersession of Bhoodan declaration, objections under Section 17;(k)the matters relating to the grant of land in pursuance of Section 23;(l)regulating the procedure of the Board and the disposal of its business;(m)the remuneration and conditions of service of its employees;(n)regulating the procedure, disposal of business, the term of office the filling of casual vacancies in the office of members of Tehsil committees, dismemberment, change in the personnel and reconstitution of Tehsil Committees;(o)prescribing conditions for advancing loans to lessees;(p)[ XXX] [Omitted by Section of Rajasthan Act 24 of 1956, Published in Rajasthan Gazette Part IV-A, Extraordinary, dated 16-7-1956.](q)appointment of sub-committee or committees, and delegation of powers of such committees to individual members or office bearers of the Bhoodan Yagna Board; and(r)the matters which are to be and may be prescribed.
