Section 26(2) in The Maharashtra Education and Employment Guarantee (CESS) Act, 1962
(2)In particular and without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matter, namely-(a)[* * * *] [[Clause (a) was deleted by Maharashtra 5 of 2008, Section 8, (w.e.f. 22-2-2008).Deleted clause (a) reads as follows-(a)the manner in which and conditions under which the amount in the State Education Cess Fund shall be exempted under section 6.]](b)the manner of collecting tax in municipal areas where property tax is not levied and rates of rebate, under section 9;(c)the manner in which and the conditions subject to which, the tax shall be remitted or refunded under section 16;(d)the other particulars to be prescribed and the manner of publishing the special assessment list, of making an application, of deciding a dispute, and of making an appeal, under section 20;(e)the remission of assessment under section 21;(f)such other matters which in the opinion of the State Government are required to be prescribed by rules.
