Section 131(3) in Sikkim Urban and Regional Planning and Development Act, 1998
(3)The Government shall have powers to make rules (a) in respect of conditions on which officers and employees of the Authority may be appointed, reduced in rank, suspended, discharged, removed or dismissed;(b)In respect of accounts to be maintained by the Authority;(c)In respect of returns, statements, reports and accounts be submitted by the Authority to the Government;(d)Prescribing and defining the mutual relationship to be observed between the Authority and the local authority in any matter in which they are jointly interested;(e)In respect of principles, guidelines, planning standards, building regulations, conditions and restrictions in accordance with which development may be undertaken or regulated;(f)In respect of authentication of development plans at the time of approved by the Government and custody thereof and the procedure of its production before courts for verification;(g)In respect of calling of tenders, security amount, acceptance of tenders, issue of work orders, entering into contract, execution of works, compromise of claims, and matters ancillary thereto;(h)In respect of the local enquiries or other hearings that may be made before a development plan is approved;(i)In respect of the local enquiries or other hearings that may be made before a development plan is approved;(j)In respect of the manner in which the Government land after transfer to the Authority shall be dealt with;(k)In respect of matters relating to leasing or hiring out or transfer of any property belonging to the Authority and matters ancillary or consequential thereto;(l)In respect of the powers to be exercised and the functions to be performed by the members of the Authority including the Chairman and the Vice-Chairman.
