Section 61(2) in The Himachal Pradesh Housing and Urban Development Authority Act, 2004
(2)In particular and without prejudice to the generality of the foregoing power such rules may be made for all or any of the following purposes, namely:-(a)the remuneration or allowances to the Chairman, the Vice- Chairman and the non-official members and conditions of service of the Chairman and the Vice-Chairman;(b)the rates of subscription, contributions and other conditions to regulate the provident fund established under section 31;(c)the manner and form in which contracts shall be entered into under section 15;(d)the form and the time within which the annual administrative report and budget to be laid before the Authority under section 30 and the other particulars to be contained therein;(e)the manner of publication of housing and development schemes under section 20;(f)the form and manner of preparation and maintenance of accounts under section 28;(g)the manner in which the Authority shall be superseded and reconstituted under section 60; and(h)any other matter which is or may be prescribed under this Act.
