Section 24 in Kerala Industrial Single Window Clearance Boards & Industrial Township Area Development Act, 1999
24. Powers of the State Board to make bye-laws.
(1)The State Board may, subject to the provisions of this Act and with the previous approval of the Government, by notification in the Gazette, make bye-laws generally to carry out the purposes of this Act.(2)Such bye-laws may provide for, -(a)the procedure to be followed by the State Board, District Boards and industrial Area Board for transaction of their business;(b)all matters connected with granting of licenses, clearances or certificates by the State Board, district boards and Industrial Area Boards.
