Section 47(2) in The Darbhanga Improvement Act, 1934
(2)In particular, and without prejudice to the generality of the foregoing powers, the [State] [Substituted by the Adaptation of Laws Order.] Government may make rules-(i)as to the appointment, election and nomination of Trustees and prescribing the period within which the Trustees are to be elected by the Municipal Commissioners under Section 4 and the filling of casual vacancies under Section 9;(ii)for fixing and regulating the remuneration of person associated with the Trust or appointed members of a Committee of the Trust;(iii)as to the meetings, the procedure to be followed in summoning, adjourning and conducting the proceedings of such meetings and as to the rules of business of the Trust or of any Committee appointed by the Trust;(iv)as to the employment of officers and servants of the Trust, their salaries, fees, allowances, grant of leave, punishment and dismissal under Section 17;(v)as to the person by whom, the conditions subject to which and the mode in which contracts may be entered into and executed on behalf of the Trust;(vi)as to the authority on which money may be paid by the Trust;(vii)as to the accounts to be kept by the Trust;(viii)as to the preparation of estimates of income and expenditure of the Trust and as to the authority by whom and the conditions subject to which such estimates may be sanctioned;(ix)as to the intermediate officer or officers, if any, through which correspondence between the Trust and the [State] [Substituted by the Adaptation of Laws Order.] Government or officers of the [State] [Substituted by the Adaptation of Laws Order.] Government shall pass;(x)as to the returns, statements and reports to be submitted by the Trust;(xi)to prescribe and define the mutual relations to be observed between the Trust and other local authorities in any matter in which they are jointly interested; and(xii)generally for the guidance of the Trust and public officers in all matters connected with the carrying out of the provisions of this Act.
