Section 63(2) in Maharashtra Industrial Development Act, 1961
(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)under section 6, the salary and allowances and honorarium of members of the Corporation;(b)under section 12, the conditions of appointment and service and the scales of pay of the Chief Executive Officer [the Deputy Chief Executive Officer or Officers] [These words were inserted by Maharashtra 57 of 1981, Section 4] and the Chief Accounts Officer of the Corporation;(c)under section 20 the sums of money to be kept by the Corporation in current and deposit accounts.(d)under section 22, the conditions subject to which the Corporation may borrow;(e)under section 26, the date by which the annual financial statement and programme of work shall be submitted by the Corporation to the State Government and the form and manner of preparing such statement;(f)under section 27, the manner of maintaining accounts;(g)under section 33, the time within the Collector shall dispose of cases referred to him under sub-section (3);(h)under section 42, the delegation of powers of Government under Chapter VI;(i)under section 55, the form of, and the details to be given in the annual report;(j)the fees which may be charged by the Corporation;(k)any other matter which has to be or may be, prescribed by rules.
