Section 51(2) in The Jammu and Kashmir Development Act, 1970
(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 salaries, allowances and conditions of service of the whole-time paid members of the Authority;(b)the control and restrictions in relation to appointment of officers and other employees ;(c)the stages by which the development of any particular zone may be carried out;(d)the form and content of the master plan and a zonal plan and the procedure to be followed in connection with preparation, submission and approval of such plans and the forms and the manner of publication, of the notice relating to any such plan in the draft;(e)the local inquires and other hearings that may be held before a plan is approved ;(f)the form and manner in which notice under sub-section (3) of section 12 shall be published ;(g)the fee to be paid on a application for permission under sub-section (2) of section 14 and the factors and circumstances to be taken into consideration in determining such fee ;(h)the manner in which Nazul lands shall be dealt with after development;(i)the factors to be taken into consideration in determining the rate of betterment charge in respect of property situate in any local sarea;(j)the procedure for referring any matter to the Government under section 31 for settlement of terms and conditions subject to which a local authority may be required to assume responsibility for amenities in any area:(k)the procedure to be followed by arbitrators in the determination of betterment charge ;(l)the some of money that may be kept in current account;(m)the procedure to be followed for borrowing moneys by way of loans or debentures and their repayment;(n)the form of the budget of the Authority and the manner of preparing the same ;(o)the form of the balance sheet and statement of accounts ;(p)the form of the annual report and the date on or before which it shall be submitted to the Government;(q)the manner of constitution of the pension and provident funds for whole-time paid members and officers and other employees of the Authority and the conditions subject to which such funds may be constituted ;(r)any other matter which has to be, or may be prescribed by rules.
