Section 73 in The Punjab Town Improvement Act, 1922
73. Power of State Government to make rules.
(1)In addition to the power conferred by section 64, the State Government may make rules consistent with this Act and applicable to all trusts or any trust -(i)as to the authority on which money may be paid from the trust funds;(ii)for fixing the fees payable for copies of or extracts from the municipal records furnished to the chairman under section 39;(iii)[ as to the manner of constitution of Trust Services, the recruitment and the conditions of service of members of such Services and the recruitment and conditions of service of other servants of the trusts;] [Substituted by Punjab Act No. 18 of 1973.](iv)as to the intermediate office or offices (if any) through which correspondence between the trust and the State Government or servants of the [Government] [Substituted for the word 'Crown' by the Adaptation of Laws Order, 1950.] shall pass;(v)as to the accounts to be kept by the trust, as to the manner in which such accounts shall be audited and published, and as to the powers of auditors in respect of disallowance and surcharge;(vi)as to the authority by whom, the conditions subject to which and the mode in which contracts may be entered into and executed on behalf of the trust;(vii)as to the preparation of estimates of income and expenditure of the trust and as to the authority by whom and the conditions subject to which such estimates may be sanctioned;(viii)as to the returns, statements, and reports to be submitted by trusts;(ix)to prescribe and define the mutual relations to be observed between the trust and other local authorities in any matter in which they are jointly interested;(x)for regulating the grant of leave of absence, leave allowances and acting allowance to the officers and servants of the trust and of the tribunal;(xi)for establishing and maintaining a provident or annuity fund, for compelling all or any of the officers in the service of the trust or of the tribunal other than any servant of the [Government] [Substituted for the word 'Crown' by the Adaptation of Laws Order, 1950.] in respect of whom a contribution is paid under section 94 to contribute to such fund at such rates and subject to such conditions as may be prescribed by such rules and for supplementing such contributions out of the funds of the trust :Provided that a servant of the [Government] [Substituted for the word 'Crown' by the Adaptation of Laws Order, 1950.] employed as officer or servant of the tribunal shall not be entitled to leave or leave allowances otherwise than as may be prescribed [by the conditions of his service under the [Government] [Substituted for the words 'in any general or special orders of the Government' by the Government of India (Adaptation of India Laws) Order, 1937.]];(xii)for determining conditions under which the officers and servants of the trust or of the tribunal, or any of them, shall on retirement receive gratuities or compassionate allowances; and the amount of such gratuities and compassionate allowances;[ - ] [Proviso omitted by Punjab Act No. 18 of 1973.](xiii)generally for the guidance of trust and public officers in all matters connected with the carrying out of the provisions of this Act;(xiv)for regulating the grant of subsidies to trusts by the State Government, the conditions under which they may be earned or forfeited and the arrangements for their repayment.(xv)[ for regulating any other matter which is required to be or may be prescribed.] [Added by Punjab Act 18 of 1982.](2)All acts authorised or enjoined under this Act shall be held to be authorized or enjoined subject to such rules.
