Section 70(2) in Rajasthan Special Investment Regions Act, 2016
(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 activities and services to be prescribed under clause (1) of Section 2;(b)the facilities for public and civic purposes to be prescribed under clause (z) of Section 2;(c)the remuneration, allowance and other conditions of service of the non-official members of the Board under sub-section (10) of Section 7;(d)the remuneration, allowance and other conditions of service of the non-official members of a Regional Development Authority under sub-section (4) of Section 9;(e)the contents of Master Development Plan to be prescribed under clause (i) of sub-section (1) of Section 13;(f)the manner of publication of the notice for the preparation of draft Master Development Plan under Section 14;(g)the manner of publication of Development Scheme by means of notice under sub-sections (2) and (3) of Section 21;(h)the contents of the Zonal Development Plan to be prepared under Section 26;(i)the conditions and restrictions subject to which and the manner in which the land may be disposed of under sub-section (1) of Section 27;(j)the manner for sealing buildings and removal of unauthorized development by the Regional Development Authority under Section 48;(k)the services on which, rates at which, and the manner in which, user charges may be imposed under Section 56;(l)the rate and manner of charging lease rent and premium under Section 58;(m)the form and manner in which accounts of the Regional Development Authority shall be prepared and maintained, the other manner in which accounts of the Regional Development Authority may be audited and the charges of audit to be paid by the Regional Development Authority under sub-sections (1), (2) and (3) of Section 61;(n)the qualifications of the appellate authority and the procedure including quorum at its meeting to be followed by the appellate authority under sub-sections (2) and (6) of Section 67; and(o)any other matter which, is to be, or may be, prescribed by the rules.
