Section 87 in Bangalore Water Supply and Sewerage Act, 1964
87. Power to make rules.
(1)The State Government may, after previous publication, by notification make rules to give effect to the provisions of this Act.(2)In particular, and without prejudice to the generality of the foregoing power, such rules may provide for,-(a)the powers of the Chairman and the term of office of the Chairman and other members of the Board, the conditions under which they shall be eligible for reappointment and their remuneration, allowances and other conditions of service;(b)the terms and conditions of appointment of members of the Consultative Committee, the convening of meetings of such Committee and the conduct of business thereat;(c)the form in which the annual financial statement and supplementary statements under section 17 shall be prepared by the Board, and the particulars to be included therein;(d)the conditions subject to which the Board may borrow under section 21;(e)the manner in which stock issued by the Board shall be issued, transferred, dealt with and redeemed;(f)the manner in which the accounts of the Board shall be published under section 25;(g)the form in which and the date by which the annual report of the Board shall be submitted under section 86 and the form and manner of furnishing statistics and returns by the Board under that section.
