Section 53 in The Rajasthan Housing Board Act, 1970
53. Power to make regulations.
(1)The Board may, from time to time, with the previous sanction of the State Government, [may, whether retrospectively or prospectively, regulations] [Inserted by Rajasthan Act 4 of 1984 [13-2-1984].] consistent with this Act and with any rules made under this Act:-(a)for the management and use of buildings constructed under any housing scheme:(b)the principles to be followed in allotment of tenements and premises:(c)that remuneration and conditions of service of the Housing Commissioner and other officers and servants of the Board under section 15;(d)for regulating its procedure and the disposal of its business.(2)If it appears to the State Government that it is necessary or desirable for carrying out the purposes of this Act to make any regulation in respect of matters specified in sub-section (1) or to amend any regulation made under that sub section, it may call upon the Board to make such regulation or amendment within such time as it may specify. If the Board fails to make such regulation or amendment within the time specified, the State Government may itself make such regulation or amendment and the regulation or the amendment so made shall be deemed to have been made by the Board under sub-section (1).
