Section 114 in The Bihar State Housing Board Act, 1982
114. Power to make Rules.
(1)The Government may be notification in the Official Gazette and subject to the condition of previous publication, make Rules for carrying into effect the provisions of this Act.(2)In particular and without prejudice to the generality of the foregoing powers, such Rules may provide for-(a)the salary, allowances and conditions of service of the Chairman and Managing Director under Section 7;(b)the manner and form in which contracts shall be entered into under Section 26;(c)the form of the annual budget to be laid before the Board under Section 31 and the other particulars to be contained therein;(d)the manner of publication of housing schemes included in the budget under Section 33;(e)the other matters to be decided by the Tribunal under Section 52;(f)the procedure to be followed by the tribunal under Section 55;(g)the form of notices under Sections 59 and 60 and any other manner in which they may be served;(h)the manner in which damages under Section 59 may be assessed;(i)the conditions subject to which the Board may borrow any sum under Section 69;(j)all matters relating to sinking fund established and maintained under Section 70;(k)all matters relating to capital and revenue accounts maintained under Section 75;(l)the manner of preparation, maintenance and publication of accounts under Section 76;(m)the manner in which the Board shall be superseded and reconstituted under Section 110; and(n)other matter which is or may be prescribed under this Act.
