Section 103 in The M.P. Griha Nirman Mandal Adhiniyam, 1972
103. Power to make regulations.
(1)The Board may, by notification, make regulations not inconsistent with this Act and the rules made thereunder for the purpose of giving effect to the provisions of this Act.(2)In particular and without prejudice to the generality of the foregoing power, such regulations may provide for-(a)all matters expressly required or allowed by this Act, to be prescribed by regulations;(b)the appointment of persons to be members of committees under Section 23;(c)the procedure to be followed by a committee at its meeting;(d)[ the creation of posts and delegation of powers and duties of the Board to the Chairman, the Housing Commissioner, any other officer or Committee of the Board;] [Substituted by M.P. Act No. 1 of 1976 (w.e.f. 19-2-1976).](e)the duties and conduct of officers and servants of the Board and of other persons employed by the Board under this Act for carrying out any of the purposes of this Act;(f)the welfare and recreation of the staff of the Board and the contributions to be made therefor;(g)the fees payable for the copies of documents, estimates and plans furnished by any of its officer and servants under this Act;(h)the management, use and regulation of dwellings constructed under any housing scheme;(i)the efficient conduct of the affairs of the Board.(3)No regulation or its cancellation or modification shall have effect until the same shall have been approved and confirmed by the State Government.
