Section 32 in Himachal Pradesh Infrastructure Develoment Act, 2001
32. Power to make regulations.
(1)The Board may make regulations not inconsistent with provisions of this Act for enabling it to discharge its functions under this Act.(2)In particular and without prejudice to the foregoing power, such regulations may provide for all or any of the following matters, namely:-(a)the time and the place at which the Board shall meet and rules of procedure, the Board shall observe in regard to transaction of its business at its meeting under section 8 ;(b)the committees which the Board may constitute, the number of members which the Executive Committee and other Committees may consist of and the functions of the Board which they may perform under section 10;(c)the powers of the Chairperson, Chief Executive Officer and Committees of the Board under section 11;(d)the mode of recruitment, salary and allowances and other conditions of service of officers and other employees of the Board under sub-section (2) of section 12 ;(e)the manner of disinvestment of assets of any Government agency under section 14;(f)to regulate competitive bidding under section 16;(g)to decide the manner in which an identified project is to be developed for private sector participation under section 17 ;(h)the procedure for dealing with risks associated with various infrastructure projects under section 18;(i)the manner of competitive bidding or other methods to be followed under section 20;(j)fee to be charged under section 21;(k)the form and manner in which the accounts of the Board shall be prepared and maintained under sub-section (1) of section 26;(l)the form in which an annual statement of accounts of the Board shall be prepared under sub-section (2) of section 26; and(m)the form in which and the time at which an annual report of the Board shall be prepared under sub-section (1) of section 27.
