Section 8(2) in The Haryana Rural Development Act, 1986
(2)Without prejudice to the generality of the foregoing power, such rules may provide for -(a)the preparation and submission for sanction of an annual budget under sub-section (9) of Section 3;(b)the making of refunds and recoveries of the fee imposed under Section 5;(c)period within which the amount is to be deposited under sub-section (3) of Section 6; and(d)any other matter which has to be or may be prescribed.
