Section 18 in The Calcutta Metropolitan Planning Area (Use And Development Of Land) Control Act, 1965
18. Power to make regulations. -
(1)The Controller may, with the previous approval of the State Government, by notification in the Official Gazette, make regulations to carry out the purposes of this Act.(2)In particular and without prejudice to the generality of the foregoing power, such regulations may provide for all or any of the following matters, namely :-(a)the terms and conditions of service of officers and employees appointed under sub-section (3) of section 5;(b)the form in which an application under sub-section (1) of section 8 shall be made and the particulars to be furnished in such application;(c)the principles under which applications for permission under this Act may be granted;(d)the manner of communication of the grant or refusal of permission under sub-section (3) of section 8;(e)the procedure for filing and hearing of appeals under sub-section (6) of section 8;(f)any other matter which has to be, or may be, prescribed.(3)All regulations made under this section shall, as soon as possible after they are made, be laid before both Houses of the State Legislature.
