Section 122(2) in Tamil Nadu Town and Country Planning Act, 1971
(2)In particular and without prejudice to the generality of the foregoing power, such rules may provide for-(a)the functions and powers of the Board and planning authorities;(b)the term of office and conditions of service and the manner of filling causal vacancies of the members of the Board (other than the Chairman and official members of the Board) and the non/official members including the Chairman of the planning authorities;(c)the qualifications and the disqualifications for being chosen as, and for being members of the Board or planning authorities;(d)the time and place of holding and the procedure to be followed in the meetings of the Board;(e)the functions and powers and the duties of the Director;(f)the manner of nomination of representatives of local authorities in the planning authorities;(g)the manner in which and the purposes for which any planning authority may associate with itself any person under section 14;(h)the control and restriction in relation to the appointment of officers and other servants of the planning authorities;(i)the time within which the Government or the Director to direct modifications in or to give consent for the publication of the notice of preparation of and approval to any development plan;(j)the form and contents of the regional plan, master plan, detailed development plan and new town development plan and the procedure to be followed in connection with the preparation, submission and approval of such plans and the form and the manner of publication of the notices relating to such plans;(k)the form in which any application for permission for development shall be made, the particulars to be furnished in such application and documents and plans which shall accompany such application;(l)the form of registration of application and the particulars to be contained in such form;(m)the manner of filing and the fees to be paid for and the procedure to be followed in appeals;(n)the manner in which an acquisition notice is to be served, the time within which claim for compensation under section 53 is tobe made and the procedure to be followed for assessment of such compensation;(o)the procedure for the levy of development charge and exemption from it on any development or institution or change of any use of any land or building;(p)the prescription, calculation, assessment and collection of the development charges;(q)the form of the budget of planning authorities, the date on or before which it shall be prepared, the manner of preparing it, the number of copies that have to be sent to the Director;(r)the form of the annual statement of accounts and balance sheet of planning authorities;(s)the form of the annual report of the Board and the date on or before which it shall be submitted to the Government;(t)the form of the annual report of the planning authorities and the date on or before which it shall be submitted to the Director;(u)the manner and the constitution of provident funds for the whole time paid members and officers and other servants of planning authorities and the conditions subject to which such funds may be constituted;(v)the specification of particulars of works or improvements relating to streets or roads provided for in any development plan that have to be made or carried out at the expense of the planning authority, the owners of the property or both;(w)the procedure to be adopted by the planning authority or any other authority or person, in cases where owners commit default or delay in the carrying out of works or improvements, for carrying out such works or improvements and for recovering the cost from the owners liable therefor;(x)the procedure tobe adopted for securing co-operation on the part of the planning authorities with the owners or persons interested in property proposed tobe comprised in any development plan by such means as may be expedient, the summoning, presiding and procedure of such conferences and all such matters;(y)the manner in which all documents and plans prepared under this Act shall be made, accessible to the public and the documents of which copies may be granted and the fees for such copies;(z)the regulation of the procedure to be followed by the Tribunal;(aa)the sanitary principles and building regulations to be observed in drawing up any development plan;(bb)any other matter which has to be or may be prescribed;(cc)the procedure for the collection of "regularisation fee and the prescription, calculation, assessment and collection of such fee.(2-A) A rule under clause (cc) of sub-section (2) may be made so as to have retrospective effect on and from date not earlier than the 1st March 1999.
