(3)that the provisions of the Act and the rules and any standing orders of the State Government have not been complied with,(viii)regulate the preparation, submission and publication of returns statements and reports by the Board:(ix)prescribed forms for any proceedings of the Board for which it considers that a form should be provided;(x)prescribe the maximum fees which may be levied by the Board under Section 68, subsection (1) (g) and (h);(xi)prescribe the mode of ascertaining the capitalised value recoverable under clauses (c) and (d) of proviso (1) Section 136;(xii)provide, in matters not specifically provided for in the Act, for the valuation of holdings and for the assessment, collection and refunds of taxes imposed under the Act;(xiii)fix the fees payable upon distraints under this Act;(xiv)prescribe the qualifications of candidates for employment by the Board and declare what circumstances shall be disqualification for continuance of such employment;(xv)prescribe the division of Health Officers and Sanitary Inspectors into classes of grades according to their qualifications;(xvi)prescribe the proportion of the pay and allowances of Government officers employed by the Board, which shall be borne by the Board, and provide for the control of such officers;(xvii)regulate the conditions which may be imposed for the grant of licenses for places of public resort for recreations and amusement;(xviii)prescribe the conditions subject to which the Board-(a)may permit connections and communications to be made between private houses or premises and mains or service wires, pipes, drains, sewers and other channels established or maintained by the Board;(b)may direct that such connections and communications shall be cut off;(xix)prescribe method of preparation of compost manure and regulate the operation of compost manure schemes;(xx)provide for the regulation, management and inspection of the working of systems of water supply, electricity, lighting, drainage or sewerage provided establish or maintained by or under the control and administration of any Municipal Board;(xxi)generally provide for the guidance of the Board and officers of Government in all matters connected with the carrying out of the provision of this Act, and for setting their relations to one another:Provided that rules under sub-clauses (xxiii) and (xx) shall not be inconsistent with those under the Indian Electricity Act of 1910 (as amended)
