(1)The State Government may, by notification, make rules for carrying out the purposes of this Chapter.(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)[***] [[Omitted by ibid, s. 25, w.e.f. 13.7.1994 which stood as under :'(a) the qualifications for appointment of members of a Notified Area Authority and the manner of filling casual vacancies in the office of such members;(b)the term of office of the Chairman, and the other members, the Vice-Chairman of a Notified Area Authority;(c)any other matter relating to the constitution and functions of a Notified Area Authority.']](b)[***](c)***](d)the manner in which powers and duties are to be exercised by a Gram Panchayat or a Panchayat Samiti with regard to non-municipal urban areas.[CHAPTER XXVA] Industrial Township
