(2)In particular and without prejudice to the generality of the foregoing power, they shall have power to make rules -(i)with reference to all matters expressly required or allowed by this Act to be prescribed:(ii)with reference to all matter not expressly provided for in this Act, which relate to elections of [Chairperson, Vice-Chairperson] [Substituted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.] [* * *] [Omitted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.] or Councillors including deposits to be made by candidates standing for election as Councillors and the conditions under which such deposits may be forfeited and generally determining the mode and time of election of Councillors and members of Committees, term of office and qualification of such members and the registration of voters and candidates and for regulating all election under this Act:Proviso [* * *] [Omitted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.](iii)as to the conditions on which property may be acquired by a [Municipality] [Substituted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.] or on which property vested in or belonging to such [Municipality] [Substituted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.] may be transferred by sale, mortgage, lease, exchange or otherwise:(iv)as to the working of Provident Fund Institutions:(v)as to the conditions on which grants-in-aid shall be paid from a Municipal Fund for purpose of medical relief and as to the conditions on which grants and loans may be made;(vi)as to the opening, maintenance, management and supervision of Municipal Schools;[(vi-a) with regard to grant of pension, gratuities and other retirement benefits out of Municipal Fund to the officers, servants and employees of the Municipal Council, Notified Area Councils and employees of the Orissa State Municipal Council's Union and extraordinary pensions and gratuities to any members of their family other than employees of the Orissa Local Fund Service or any member of their family)] [Inserted vide Orissa Act No. 5 of 1988 w.e.f. 17.12.1987.];(vii)with reference to leave, leave allowances [conduct] [Inserted vide Orissa Act No. 12 of 1953.] and punishment of the officers and servants of the [Municipality] [Substituted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.];(viii)as to the intermediate officer, if any, through which correspondence between [Municipality] [Substituted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.], Committees or the Councillors or the members of Committees and the State Government nor there officers shall pass;(ix)as to the preparation of plans and estimates for works which are to be partly or wholly constructed and the expenses of [Municipality] [Substituted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.] and the power of the [Municipality] [Substituted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.] or officers of the State Government to accord professional or administrative sanction to estimate;(x)[* * *] [Omitted vide Orissa Act No. 12 of 1953.](xii)[* * *] [Omitted vide Orissa Act No. 12 of 1953.](xiii)as to the interpolation of the [Chairperson] [Substituted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.] by the Councillor of a [Municipality] [Substituted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.];(xiv)as to the moving of resolutions at the meetings of a [Municipality] [Substituted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.];(xv)as to the conditions on which and the mode in which contract may be made by or on behalf of [Municipality;] [Substituted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.](xvi)[* * *] [Omitted vide Orissa Act No. 12 of 1953.](xvii)as to the transfer of allotments entered in the sanctions budget of a [Municipality] [Substituted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.] from one head to another;(xviii)as to the power of [* * *] [Omitted vide Orissa Act No. 12 of 1953.] inspecting and superintending officer, and officers authorised to hold inquiries, to summons and examine witness and to compel the production of documents and all other matters connected with [* * *] [Omitted vide Orissa Act No. 12 of 1953.] inspection and superintendence;(xix)for regulating the sharting between local authority and Municipal authorities in the State Orissa of the profession tax and other taxes or income levied or obtained under this Act or any other Act;(xx)as to the class Magistrate by whom offences under this Act shall be tried;(xxi)regulating the conduct of proceedings of [Municipality] [Substituted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.] and Committees, including the manner in which the notice of meetings shall be given, the fixing of quorum, the record of proceedings;(xxii)regulating the powers of [Municipality] [Substituted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.] and Committees to contract and do other things necessary for the purposes of their constitution and the mode of executing contract;(xxiii)prescribing the qualifications of candidates for employment under Section 73 and declaring what circumstances shall be a disqualification for continuance of employment under that section;(xxiv)prescribing the closing balance to be maintained by the [Municipality] [Substituted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.], the Statements, accounts and reports to be submitted to the State Government and the date for the preparation of the budget estimate and the particulars to be contained therein;(xxv)[prescribing the conditions on which a house and land may be acquired or on which land may be acquired and a house constructed by the [Municipality] [Substituted vide Orissa Act No. 23 of 1992.] for the residence of an officer or servant of the [Municipality] [Substituted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.] and its Chairperson [and-Vice Chairperson] [Substituted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.] and terms on which such officer to Chairperson [or Vice-Chairperson] [Substituted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.] may be required to occupy the same.](xxvi)[* * *] [Omitted vide Orissa Act No. 12 of 1953.](xxvii)prescribing the conditions of sanction relating to water-supply, drainage and conservancy system and road lighting;(xxviii)regulating the maintenance and management of schools under Section 357 and 358 construction and repair of buildings connected therewith and appointment of teachers;(xxix)prescribing the conditions subject to which grants-in-aid may be made under Section 358 or Section 359;(xxx)regulating the provision, maintenance and management of students hostels and the establishment of scholarships under Section 359;(xxxi)[* * *] [Omitted vide Orissa Act No. 12 of 1953.](xxxii)regulating the control and administration of dispensaries, hospitals, places of reception for the sick, including dispensaries and hospital entrusted to a joint Committee under Section 353 the construction and repair of buildings connected therewith and the supply of medicines and medical assistance for the inhabitants of the [Municipal areas] [Substituted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.].(xxxiii)prescribing the powers and duties of the [Municipality] [Substituted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.] and regulating the performance and exercise of the duties and powers of the Inspector of Local Works;(xxxiv)regulating the submission for approval of plans designs, specification and estimate;(xxxv)regulating the duties and powers of [Municipality] [Substituted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.] is regard to sanction and for the prevention of epidemic diseases;(xxxvi)regulating the duties of [Municipality] [Substituted vide Orissa Act No. 11 of 1994 w.e.f. 31.5.1994.] in regard to the relief of famine, serious distress of scarcity;(xxxvii)regulating the establishment of Municipal fire brigades;(xxxviii)[* * *] [Omitted vide Orissa Act No. 12 of 1953.](xxxix)[* * *] [Omitted vide Orissa Act No. 12 of 1953.](xl)generally for the guidance of Municipalities and Committees and Government Officers in all matters connected with the carrying out of the provisions of this Act and from time to time repeal, alter, or add to such rules.Rules made under this section be published in such manner as the State Government may direct, and shall thereupon have the force of law.
