Section 22(2) in The Orissa Industrial Housing Act, 1966
(2)Without prejudice to the generality of the foregoing powers, such rules may provide for all or any of the following matters, namely :(i)duties and functions of the Housing Commissioner;(ii)constitution and membership of the Advisory Committee under Section 5;(iii)form of application and manner of allotment of house and conditions relating to its occupation;(iv)form and manner in which an appeal under Section 14 shall be preferred;(v)fees, if any, to be paid in appeals under Section 14;(vi)mode of service of the order under Section 8 or Sub-section (2) of Section 12;(vii)mode of payment of rent and other charges;(viii)assessment of damages referred to in Section 13;(ix)maintenance and upkeep of the houses; and(x)any other matter which is to be or may be prescribed.
