Section 258(2) in Arunachal Pradesh Municipal Act, 2007
(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 salary, allowances and other terms and conditions of service of the chairperson and the other members under sub-section (2) of section 235;(b)the Form and the manner in which, and the authority before whom, the oath of office and secrecy shall be subscribed under sub-section (4) of section 235;(c)the Form in which, and the time at which, the State Commission shall prepare its budget under section 244;(d)the Form in which the annual statement of accounts shall be prepared by the State Commission under sub-section (1) of section 245;(e)the Form in which, and the time within which, the annual report shall be furnished under sub-section (1) of section 246;(f)any other matter which may be, or is required to be, prescribed by rules.
