Section 38(2) in Rajasthan State Bus Terminal Development Authority Act, 2015
(2)In particular, and without prejudice to the generality of the foregoing power, such regulations may provide for all or any of the following matters, namely: -(a)the administrative and functional structure of the Authority under section 10;(b)the salary, allowances and other terms and conditions of service of officers and other employees of the Authority, under sub-section (2) of section 11;(c)terms and conditions of employment of consultant under sub-section (3) of section 11;(d)the contracts or classes of contracts which are to be sealed with the common seal of the Authority, under sub-section (1) of section 16;(e)the form and manner in which contracts shall be made by the Authority, under sub-section (2) of section 16;(f)the manner in which excess money of the Authority shall be invested, under section 20;(g)the manner in which inquiry shall be made under section 33;(h)securing the safety of buses, vehicles and persons using the notified bus terminal and preventing danger to the public arising from the use and operation of buses;(i)preventing obstruction within the notified bus terminal for its normal functioning;(j)prohibiting the parking or waiting of any vehicle or carriage within the notified bus terminal except in places specified by the Authority;(k)prohibiting or restricting access to any part of the notified bus terminal;(l)preserving order within the notified bus terminal and preventing damage to property etc.;(m)regulating or restricting advertising within the notified bus terminal;(n)requiring any person, if so directed by any officer appointed by the Authority in this behalf, to leave the notified bus terminal or any particular part of the notified bus terminal; and(o)generally for the efficient and proper management, development and upgrade of the notified bus terminal.
