Section 40(2) in Punjab Bhagwan Valmik Ji Tirath Sthal (Ram Tirath) Shrine Board Act, 2016
(2)Without prejudice to the generality of the foregoing powers, such rules may provide for, -(a)the form and manner in which the registers are to be maintained under section 20;(b)the scrutiny of the entries in the registers under section 21;(c)the manner in which inquiry is to be conducted under section 24;(d)the authority to which and the manner in which appeal is to be preferred under section 28;(e)the form and manner in which the budget is to be prepared under section 31;(f)the form of statements, returns and other forms required to be maintained by or under this Act and the manner in which these are to be maintained;(g)the returns, accounts or other information to be submitted by the officer authorized by the Board;(h)the preservation, maintenance, management and improvements of the properties and buildings of the Shrine;(i)the preservation of idols and images in temples; and(j)any other matter which is to be or may be prescribed under this Act.
