Section 54 in Assam State Capital Region Development Authority Act, 2017
54. Power to make rules.
(1)The State Government may. by notification in the Official Gazette, make rules to carry out the provisions of this Act(2)Without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matters, namely: -(a)the composition and number of the members of the Authority and of the Committee, as required by sub section (3) of section 3 and sub-section (2) of section 4, respectively, to be prescribed.(b)the terms and conditions of the office of the members as required by subsection (4) of section 3, to be prescribed;(c)the form and manner in which notice under sub-section (1) of section 13 and sub-section (2) of section 14 shall be published;(d)the manner in which notice under sub-section (1) of section 13 shall be published;(e)the form in which and the time at which the Authority shall prepare its budget under section 29 and its annual report under section 30 and the manner in which the accounts of the Authority shall be maintained and audited under section 28;(f)the conditions and restrictions with respect to the exercise of the Powers to enter under section 51 and others matters relating thereto; and(g)the form and manner in which notice under section 48 (2) are to be issued for taking action under it;(h)any other matter which is to be, or, may be prescribed or in respect of which provision is to be, or may be, made by rules.
