Section 14(2) in The Dadra And Nagar Haveli Act, 1961
(2)In particular, and without prejudice to the generality of the foregoing powers, such rules may provide for all or any of the following matters, namely:--(a)the manner in which casual vacancies in the Varishta Panchayat may be filled;(b)the meetings of the Varishta Panchayat, the conduct of business and the procedure to be followed at such meetings;(c)any other matter which has to be, or may be, prescribed.
