Section 37(2) in The International Airports Authority Act, 1971
(2)Without prejudice to the generality of the foregoing power, such regulations may provide for--(a)the times and places of the meetings of the Authority and the procedure to be followed for the transaction of business at such meetings under sub-section (1) of section 8;(b)the conditions of service and the remuneration of officers and other employees appointed by the Authority;(c)the contracts or class of contracts which are to be sealed with the common seal of the Authority and the form and manner in which a contract may be made by the Authority;(d)the storage or processing of goods in any warehouse established by the Authority under clause (d) of sub-section (3) of section 16 and the charging of fees for such storage or processing;(e)the custody and restoration of lost property and the terms and conditions under which lost property may be restored to the person entitled thereto, under section 30;(f)the disposal of any lost property in cases where such property is not restored under section 30;(g)securing the safety of aircraft, vehicles, and persons using the airport and preventing danger to the public arising from the use and operation of aircraft in the airport;(h)preventing obstruction within the airport for its normal functioning;(i)prohibiting the parking or waiting of any vehicle or carriage within the airport except at places specified by the Authority;(j)prohibiting or restricting access to any part of the airport;(k)preserving order within the airport and preventing damage to property therein;(l)regulating or restricting advertising within the airport;(m)requiring any person, if so directed by an officer appointed by the Authority in this behalf, to leave the airport or any particular part of the airport; and(n)generally for the efficient and proper management of the airport.
