Section 57(1) in Hyderabad Metropolitan Development Authority Act, 2008
(1)The Metropolitan Development Authority may, with the previous approval of the Government, make regulations consistent with this Act and the rules made thereunder, to carry out, the purposes of this Act and without prejudice to the generality of this power, such regulations may provide for:-(i)the conditions of service of other employees appointed on contract or otherwise, by the Metropolitan Development Authority, their duties and responsibilities and the control and restrictions in relation of such appointments;(ii)the plan programmes of the Metropolitan Development Authority, stages of implementation of the Statutory Development Plan, the agencies and departments responsible for implementation of the Statutory Development Plan;(iii)the form, manner and procedure for application for Development Permission, the payment of fees, rates of user charges, form of ownership clearance by the Revenue Authorities and the fees payable and conditions to be complied with by the local Metropolitan Development Authority while considering building permissions based on the Development permission given by the Competent Metropolitan Development Authority;(iv)form and conditions of licensing of developers;(v)the form and manner of sanctioning of building permissions by the local authority and conditions to be adhered to, and responsibilities of local authority thereto;(vi)form, manner and conditionalities of undertaking road development schemes by the Metropolitan Development Authority or local authority or Government agency concerned;(vii)details and rates in respect of levy of user charges under section 47;(viii)the form and manner of preparation of Annual Plans and Budget, and Annual Reports of the Metropolitan Development Authority;(ix)the procedure to be followed for borrowing money or raising money through loans, debentures and bonds and their repayment;(x)Form and manner of taking over lands by the Metropolitan Development Authority under negotiated settlement;(xi)any other matter which is required to be provided by regulations.
