(1)The State Government may, by notification and subject to the condition of previous publication, make rules for carrying out the purposes of this Act.(2)In particular and without prejudice to the generality of the foregoing power, such rules may be made for all or any of the following purposes, namely:-(a)the allowances [of the Chairman and other members] [Substituted by Act 10 of 1974 w.e.f. 3.11.1973.] and remuneration and conditions of service under section 6;(b)the manner and form in which contracts shall be entered into under section 15;(c)the form of annual housing programme, [and land development programme] [Inserted by Act 8 of 1988 w.e.f. 1.5.1988.] budget and schedule of staff of officers and servants, particulars of housing schemes [or land development schemes] [Inserted by Act 8 of 1988 w.e.f. 1.5.1988.] and other particulars to be contained in the programme under section 19;(d)the form of notice under section 35;(e)the rate of interest under section 36;(f)other matters to be decided by the Tribunal under section 41;(g)the forms of notice under sections 45 and 46 and any other manner in which they may be served;(h)the procedure to be followed in taking possession of any Board premises under section 45;(i)the manner in which damages under section 46 may be assessed;(j)the manner in which appeals may be preferred under section 48 and the procedure to be followed in such appeals;(k)the conditions subject to which the Board may borrow any sum under section 54;(l)the manner of preparation, maintenance and publication of accounts under section 55;(m)the date before which, the form in which, the interval at which and the matters on which reports shall be submitted under section 69;(n)the time at which and the form and manner in which statistics, returns, particulars and statements shall be submitted under section 70;(o)the manner in which the Board shall be superseded and reconstituted under section 86;(p)specifying the bye-laws contravention of any of which shall be an offence; and(q)any other matter which is to be or may be prescribed under this Act.
