Section 28(2) in The Gujarat Municipal Finance Board Act, 1979
(2)In particular and without prejudice to the generality of the foregoing power, such rules may be made for all or any of the following purposes, namely:-(a)[ the honorarium, sitting fees and allowances of the Chairman and sitting fees and allowances including compensatory allowance of the members under sub-section (3) of section (6)] [Clause (a) substituted by Gujarat 1 of 1999, dated 9th March 1999.];(b)the recruitment and conditions of service of the secretary to the Board, under clause (a) of sub-section (3) of Section 13.(c)the other books to be maintained and the time at and the manner in which the annual statement of accounts, shall be prepared by the Board under sub-section (1) of Section 21;(d)any other matter which is to be or may be prescribed under this Act.
