Section 42 in The West Bengal Housing Board Act, 1972
42. Power to make rules.
(1)The State Government may, by notification in the Official Gazette and subject to the condition of previous publication, make rules for carrying out the purposes of this Act.(2)In particular and without prejudice to the generality of the foregoing power such rules may provide for all or any of the following purposes, namely:-(a)the allowances of members and remuneration and conditions of service of the Vice-Chairman under section 7;(b)the manner and form in, which contracts shall be entered into under sub-section (1) of section 15;(c)the form of the annual budget to be laid before the Board under section 19 and the other particulars to be contained therein;(cl)[ the time within which the State Government may approve or return the budget to the Board under sub-section (1) of section 21;] [Clause (cl) inserted by W.B. Act 35 of 1973.](d)the manner of publication of housing schemes included in the budget under section 23;(e)the terms and conditions on which assets of the State Government may be transferred to the Board under section 29;(f)the conditions subject to which the Board may borrow any sum under section 34;(g)the manner of preparation, maintenance and publication of accounts under section 35;(h)the date before which, the form in which, the interval at which and the matters on which reports shall submitted under, section 37;(i)the time at which and the form and manner in which statistics, returns, particulars, statements, documents and papers shall be submitted under section 38;(j)the manner in which the Board shall be superseded and reconstituted under section 52;(k)any other matter which is to be or may be prescribed under this Act.
