Section 18 in Uttarakhand River Valley (Development and Management) Act, 2005
18. Power to make regulations.
(1)The Authority may, with the previous approval of the State Government, make regulations not inconsistent with the provisions of this Act for the administration of the affairs of the Authority.(2)In particular and without prejudice to the generality of the foregoing powers, the Authority may make regulation providing for-(a)the procedure in regard to the transaction of business of the Authority or its committees.(b)the appointment, service conditions, functions, and duties of the officers and employees of the Authority.(c)the constitution, powers, duties and functions of the committees of the Authority.(d)the powers and functions of the technical experts.(e)any other matter for which provision is to be, or may be, made in the regulations for fulfilling the objects of the Act.
