Section 105(2) in The Manipur Panchayati Raj Act, 1994
(2)Without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matters, namely:-(a)the procedure for convening and holding the meetings of Gram Sabha under section 6;(b)the manner for publication of Electoral Rolls of Gram Panchayat and the authority competent to publish the same as referred to in sub-section (1) of section 16;(c)the manner for filing an appeal against the order of the authority publishing the Electoral Rolls as referred to in sub-section (5) of section 13;(d)the rotation of the reserved seats in constituencies of a Gram Panchayat under sub-sections (1) and (3) of section 19;(e)the procedure for election of Pradhan and members of Gram Panchayat under section 21;(f)the manner for filling up the casual vacancies in Gram Panchayat referred to in sub-section (1) of section 23;(g)the payment of honorarium and other allowances to Pradhan and Up-Pradhan under sub-section (2) of section 27;(h)powers, functions and duties of Pradhan and Up-Pradhan as referred to in clause (g) of sub-section (1) and clause (c) of sub-section (2) of section 28;(i)the authority competent to receive and accept the resignation of Pradhan and Up-Pradhan;(j)the officers to whom the notice of meeting of the Gram Panchayat is to be forwarded by the Secretary under sub-section (3) of section 32;(k)the manner for co-opting the members by Standing Committee under clause (b) of sub-section (2) of section 38;(l)the custody in which Gram Panchayat fund shall be kept as referred to in clause (c) of sub-section (2) of section 39;(m)the procedure for preparation and approval of the budget of Gram Panchayat under section 42 and maintenance of accounts and its audit under sections 43 and 44;(n)appointment, terms and conditions of service, pay and allowances and other service conditions of the Secretary as referred to in section 45;(o)the manner of election of members to Zilla Parishad under section 50;(p)the manner for filling up the casual vacancy in Zilla Parishad referred to in section 51;(q)the rotation of reserved seats in constituencies of Zilla Parishad under sub-sections (1) and (3) of section 52;(r)the manner for reservation of seats of Adhyaksha and Up-Adhyaksha of Zilla Parishad referred to in sub-section (2) of section 54;(s)salary and allowances of Adhyaksha and Up-Adhyaksha and sitting fee and other allowances to the members of Zilla Parishad under section 55;(t)powers, functions and duties of Adhyaksha and Up-Adhyaksha referred to in section 56;(u)the authority competent to receive and accept the resignation of Adhyaksha and Up-Adhyaksha under sub-section (2) of section 57;(v)the additional duties to be performed by the Committees under sub-section (8) of section 66;(w)the maximum rate of taxes to be levied by a Zilla Parishad;(x)preparation and approval of budget for Zilla Parishad under section 72;(y)maintenance of accounts of Zilla Parishad and their audit referred to in sections 73 and 74;(z)the terms and conditions for appointment of Additional Chief Executive Officer, Chief Accounts Officer, Chief Planning Officer and other staff members under section 75;(aa)the superintendence and control of the affairs of Zilla Parishad by the Chief Executive Officer referred to in clauses (c) and (e) of sub-section (1) of section 76;(ab)the limits of fine to be imposed by Gram Panchayat under sub-section (2) of section 79 and the manner of publication of bye-laws of Gram Panchayat under sub-section (4) of the said section;(ac)the manner for appointment of member of Finance Commission referred to in sub-section (3) of section 97.
