Section 62 in Uttar Pradesh Rural Housing Board Act, 1983
62. Power to make rules.
(1)The State Government may, by notification, make rules for carrying out the purpose if this Act.(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.
