Section 102(2) in The M.P. Griha Nirman Mandal Adhiniyam, 1972
(2)In particular and without prejudice to the generality of the foregoing power such rules may provide for,-(a)all matters expressly required or allowed by this Act to be prescribed;(b)(i)emoluments and other conditions of service of the Chairman under sub-section (2) of Section 9;(ii)allowance to be paid to the member of the Board under sub-section (3) of Section 9;(c)authority to be prescribed under Section 10;(d)control and supervision to which Chairman shall be subject while exercising powers under Section 19 (1);(e)manner in which contracts or agreements shall be executed under Section 30;(f)terms and conditions subject to which Board shall undertake work of housing under Section 32;(g)(i)form in which annual housing programme budget and establishment schedule shall be forwarded to the State Government under Section 35 (1);(ii)particulars in which programme shall contain under Section 35 (2)(a); and(iii)other particulars under Section 35 (2)(c);(h)regulation of disposal of land, building or other property vesting in the Board under Section 50;(i)rate of interest under Section 53 (1);(j)rate of interest under Section 69 (2);(k)form in which annual statement of accounts including the profit and loss account and the balance sheet shall be prepared by the Board under Section 74 (1);(l)the date by which, the form in which, intervals at which, and the matters on which report shall be submitted to the Board under Section 75;(m)the form in which, the time by which and the manner in which statistics, return, particulars or statements shall be submitted to the State Government under Section 76.
