Section 45 in The Pepsu Townships Development Board Act, 1954
45. Power to make rules.
(1)The State Government may, subject to the condition of previous publication, by notification in the official Gazette, make rules for carrying out the purposes of this Act.(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)the term of office of members, the manner of filling casual vacancies and the allowances or fees to be paid to any member or associate member of the Board;(b)the terms and conditions of service of officers and servants of the Board under section 11;(c)the terms and conditions of service of the Administrator under section 12;(d)the functions and duties of the Administrator;(e)the manner in which the accounts of the Board shall be maintained and the time at which the accounts shall be audited;(f)the terms on which loans shall be advanced to persons;(g)the terms on which a building or site may be sold, leased or let out on hire to any person;(h)the manner in which the fund and other moneys of the Board shall be invested;(i)the form in which and the time at which the budget and annual report (including the statement of assets and liabilities) of the Board shall be prepared;(j)the services of notices and orders under this Act;(k)any other matter which has to be, or may be prescribed under this Act.(3)All rules made under this section shall be published in the official Gazette.(4)Any rules made by the Board under this Act, may provide that a contravention thereof shall be punishable with fine which may extend to five hundred rupees.
