. - (1) In addition to the power conferred by section 28, the Board may from time to time make rules (not inconsistent with any rules made by the State Government or the President of the Tribunal under this Act) for carrying out the purposes of this Act.(2)In particular, and without prejudice to the generality of the foregoing power, the Board may make rules -(a)for associating members with the Board under section 16;(b)for appointing persons (other than Trustees and persons associated with the Board under section 16) to be members of Committees under section 17;(c)for regulating the delegation of powers or duties of the Board to Committees under section 17;(d)for the guidance of persons employed by them under this Act;(e)for prescribing the fees payable for copies of documents delivered under sub-section (3) of section 45, or clause (iv) of sub-section (2) of section 63;(f)for the maintenance and management of dwellings and shops constructed under rehousing schemes.(3)In making any rule under sub-section (1) or sub-section (2), the Board may provide that a breach of it shall be punishable -(i)with fine which may extend to five hundred rupees, or(ii)in case of a continuing breach, with fine which may extend to fifty rupees for every day during which the breach continues after receipt of written notice from the Chairman to discontinue the breach.(4)No rule made under this section shall have any validity unless and until it is sanctioned, with or without modification, by the State Government.
