Section 81 in Bihar Regional Development Authority Act, 1974
81. Power to make regulations.
- The Authority may make regulation consistent with this Act and the rules made thereunder, to carry out the purpose of this Act and without prejudice to the generality of the foregoing power, such regulations may provide for-(a)the summoning and holding of meetings of the, Authority, the time and place where such meetings are to be held,, the conduct of business at such meetings and number of members necessary to form a quorum thereat:(b)the summoning and holding of meeting of a committee constituted under Section 9, the time and place where such meetings are to be held, the number of members necessary to form a quorum thereat and the fees and allowances payable to the members for attending the meetings or any other work of the Authority;(c)the powers and duties of officers of the Authority;(d)the salaries, allowances, gratuities and conditions of service of the officers and employees of the Authority and disciplinary matters relating to them;(e)the procedure for carrying out of the functions of the Authority under Chapters III, IV and V;(f)the manner of communicating the grounds of refusal of permission for development;(g)the form of the register of application for permission and the particulars to be contained in such register;(h)the management of the properties of the Authority(i)the time and manner of payment of betterment charges;(j)planning standards, prescribed, height restrictions, etc.; and(k)any other matter which is required to be or be prescribed by regulation
