Section 161 in Tamil Nadu State Housing Board Act, 1961
161. Power to make regulations.
(1)The Board may, by notification, make regulations [whether prospectively or retrospectively] [These words were inserted by section 2 of the Tamil Nadu State Housing Board (Amendment) Act, 1981 (Tamil Nadu Act 36 of 1981).] not inconsistent with this Act and the rules made thereunder, for the purpose of giving effect to the provisions of this Act.(2)In particular and without prejudice to the generality of the foregoing power, such regulations may provide for-(a)all matters expressly required or allowed by this Act to be prescribed by regulations;(b)the association of persons with the Board under section 24;(c)the appointment of persons to be members of committees under section 25;(d)the delegation of powers or duties of the Board to committees or to the Chairman;(e)the duties and conduct of officers and servants of the Board and of other persons employed by the Board under this Act for carrying out any of the purposes of this Act;(f)the welfare and recreation of the staff of the Board and the contributions to be made therefor;(g)the fees payable for the copies of documents, estimates and plans furnished by any of its officers and servants under this Act;(h)the management, use and regulation of dwellings constructed under any housing or improvement scheme;(i)the efficient conduct of the affairs of the Board.(3)No regulation or its cancellation or modification shall have effect until the same shall have been approved and confirmed by the Government.
