(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, namely:-(a)the manner in which, and the authority to which, application for permission to occupy land belonging to the Government in a cantonment is to be made;(b)the authority by which such permission may be granted and the conditions to be annexed to the grant of any such permission;(c)the allotment to a Board of a share of the rents and profits accruing from property entrusted to its management under the provisions of section 63;(d)the appointment, promotion, transfer, tenure of office, salaries and allowances, provident funds, pensions, gratuities, leave of absence, discipline and other condition of service of employees of Boards;(e)the circumstances in which security shall be demanded from employees of Boards and the amount and nature of such security;(f)the keeping of accounts by Boards and the manner in which such accounts shall be audited and published;(g)the definition of the persons by whom, and the manner in which, money may be paid out of a cantonment fund or cantonment development fund;(h)the preparation of estimates of income and expenditure by Boards and the definition of the persons by whom, and the conditions subject to which, such estimates may be sanctioned;(i)the regulation of the procedure of Committees of Arbitration;(j)the prescribing of registers, statements and forms to be used and maintained by any authority for the purposes of this Act;(k)the grant of leave to the members of the Board;(l)the form of notice required to be sent under this Act and the manner of their service; and (m) any other matter which is required to be, or may be prescribed.
