Section 62(2) in Uttar Pradesh Rural Housing Board Act, 1983
(2)In particular and without prejudice to the generality of the foregoing power, such rules may provide for -(a)the allowances, if any payable to the members of the Board:(b)the conditions of service or the Rural Housing Commissioner;(c)the manner of maintenance of accounts of income and expenditure of the Board;(d)the exercise of supervision and control by the Rural Housing Commissioner over officers and servants of the Board;(e)the delegation of powers by the Board under sub-section (1) or by the Rural Housing Commissioner under sub-section (2) of section 13;(f)the matters to be provided for in a housing scheme;(g)the procedure to be followed by the Tribunal in proceedings before them;(h)the conditions and limitations subject to which the Board may acquire and dispose of land by agreement;(i)any matter for which regulation may be made by the Board under section 63.
