Section 9(2) in The Punjab Infrastructure Development Act, 1998
(2)Without prejudice to the generality of the foregoing power, such rules may provide for, -(a)Constitution, power, functions, objectives and officers and employees of the Board under sub-section (2) of Section 3;(b)the manner of collection of cess under sub-section (3) of Section 4;(c)the period within which the amount is to be transferred to the Fund under sub-section (4) of Section 4; and(d)any other matter, which has to be or may be prescribed.
