Section 92(2) in The Calcutta Metropolitan Water And Sanitation Authority Act, 1966
(2)In particular and without prejudice to the generality of the foregoing power such rules may provide for all or any of the following matters, namely:-(a)the manner of election of Directors by the General Council under clause (b) of-sub-section (1) of section 5;(b)the qualifications, remuneration, other conditions of service and fees for attendance at meetings of Directors under sub-section (3) of section 5;(c)the duties and the functions of the Chairman under sub-section (5) of section 5;(d)the time for election of Directors by the General Council under clause (b) of sub-section (6) of section 5;(e)the officer before whom an appeal may be preferred and the manner of doing so under sub-section (1) of section 24;(f)the manner of determining annual value under section 35;(g)the manner of performing functions and the procedure to be followed in connection therewith, the manner of accounting, the time and manner of payment by, and the provision of credits or allowances to, the local authority under sub-section (2) of section 40;(h)the public health standards of water-supply under sib-section (1) of section 45;(i)the manner of determining compensation under sub-section (1) of section 78;(j)the manner of filing and hearing of appeals under sub-section (3) of section 79;(k)the fees for obtaining copies of assessment rolls, etc., under subsection (2) of section 85;(l)any other matter which may be or is required to be prescribed under this Act.
