Section 51(2) in The Manipur (Hill Areas) District Councils Act, 1971
(2)In particular and without prejudice to the generality of the foregoing power, such rules may-(i)regulate the conduct of business of a District Council;(ii)prescribe the forms in which the budget estimate is to be prepared and the dates for the various stages of its completion;(iii)determine the language in which the business of a District Council will be transacted;(iv)regulate the powers of a District Council to transfer property;(v)regulate the powers of a District Council to contract and do other things necessary for the purposes of its constitution and the mode of executing contracts;(vi)regulate the employment, payment, suspension and removal of officers and staff of a District Council;(vii)protect the terms and conditions of service of Government servants transferred to a District Council;(viii)prescribe the forms for statements, registers, estimates and accounts of a District Council and regulate the keeping, checking and publication of such accounts;(ix)prescribe the authority by whom and the manner in which the accounts of a District Council shall be audited; and(x)provide for any other matter for which rules have to be made under this Act.
