Section 44 in The West Bengal Housing Board Act, 1972
44. Power to make by-laws.
(1)The Board may, with the previous sanction of the State Government, make by-laws, not inconsistent with this Act and rules which may be necessary or expedient for the purpose of carrying out its duties and functions under this Act.(2)A by-law made under this section may provide that a contravention thereof shall be an offence.(3)All by-laws made under this section shall be published in the Official Gazette.
