Section 85(2) in The Chhattisgarh Nagar Tatha Gram Nivesh Adhiniyam, 1973
(2)In particular and without prejudice to the generality of the foregoing power, such rules may provide for,-(i)other categories of officers which may be appointed under Section 3 (1)(e);(ii)the form and manner of publication of notice inviting objections and suggestions under Section 8 (1);(iii)the manner of publication of the regional plan under Section 9 (2);(iv)the manner of publication of an existing land use map under Section 15 (1) for inviting objections and suggestions;(v)the manner of publication of the draft development plan under Section 18 (1);(vi)the manner of publication of public notice under Section 19 (4);(vii)the documents and plans which shall accompany the information under Section 27 (1);(viii)(a)the form of application under Section 29 (1), the particulars which such application shall contain and the documents which shall accompany such application;(b)the fee which shall be accompanied with the application under Section 29 (2);(ix)(a)the form in which permission shall be granted under Section 30 (3);(b)the manner of communication of order under Section 30 (4);(x)the authority, to which and the manner in which appeal shall be made and the fee which shall be payable on memorandum of appeal under sub-section (1) of Section 31;(xi)the time within which, the manner in which and the documents together with which a notice shall be served under Section 34 (i);(xii)the manner in which an application shall be made under Section 37 (3);(xii-a) the term of office of the Chairman, Vice-Chairman and other members under sub-section (2) of Section 41;(xii-aa) the term and conditions subject to which leave of absence may be granted to the Chairman and the Vice-Chairman under subsection (1) of Section 44;(xiii)(a)the manner of publication of declaration under Section 50 (2);(b)the form in which and the manner in which the town development scheme in draft form shall be published under Section 50 (3);(c)the manner in which the final town development scheme shall be published under Section 50 (7);(xiv)the terms and conditions subject to which the land shall vest in the Town and Country Development Authority under Section 56;(xv)(a)the form in which and the manner in which a notice shall be published under Section 60 (1);(b)the, form in which a notice shall be issued under Section 60 (4);(xvi)the terms and conditions subject to which the Town and Country Development Authority may issue debentures or borrow money under Section 63;(xvi-a) the term of office of Chairman, Vice-Chairman and other members under sub-section (2) of Section 65;(xvii)the terms and conditions subject to which loans may be raised under Section 70 (2);(xvii-a) recruitment and conditions of service of persons appointed to Development Authorities Service under sub-section (2) of Section 76-B;(xviii)any other matter for which rules may be made.
