Section 119(2) in The Gujarat Town Planning and Urban Development Act, 1976
(2)In particular, and without prejudice to the generality of the foregoing power such authority may make-(a)regulations subject to which it shall exercise its powers and perform its functions under this Act;-(b)regulations providing for the delegation of its powers and functions to its Chairman. Vice-Chairman, member-secretary or any of its officers;(c)regulations for regulating its procedure and the conduct of its business at its meeting;[(c-i) regulations prescribing fees to be levied and collected under Clause (iv-a) of sub-section (1) of Section 7;] [Clause (ci) was inserted and shall be deemed always to have been inserted by Gujarat 3 of 1995, Section 12 (1) (w.r.e.f. 11-01-1995).][(c-ii) regulations prescribing fees to be levied and collected under Clause (vii-a) of sub-section (1) of Section 7;] [Clauses (cii) was inserted, by Gujarat 3 of 1995, Section 12 (2) (w.r.e.f. 11-01-1995).][(c-iii) regulations prescribing fees to be levied and collected under Clause (v-a) of sub-section (1) of Section 23;] [Clauses (ciii) was inserted and shall be deemed always to have been inserted, by Gujarat 3 of 1995, Section 12 (3) (w.r.e.f. 11-01-1995).][(c-iv) regulations prescribing fees to be levied and collected under Clause (vi-a) of sub-section (1) of Section 23;] [Clause (c-iv) was inserted, by Gujarat 3 of 1995, Section 12 (4) (w.r.e.f. 11-01-1995).][(c-v) regulations prescribing scrutiny fees under Section 27 or, as the case may be, sub-section (1) of Section 28;] [Clause (c-v) was inserted and shall be deemed always to have been inserted, by Gujarat 3 of 1995, Section 12 (5) (w.r.e.f. 11-01-1995).](d)regulations prescribing the manner in which its order under sub-section (1) of Section 29 shall be communicated to the applicant seeking permission under that section;(e)regulations prescribing the time within which and the manner in which a purchase notice shall be served on the appropriate authority under subsection (1) of Section 31;[(e-i) regulations prescribing scrutiny fees under sub-section (1) of Section 34 or, as the case may be, Clause (a) of sub-section (1) of Section 49;] [Clause (e-i) was inserted and shall be deemed always to have been inserted, by Gujarat 3 of 1995, Section 12 (6) (w.r.e.f. 11-01-1995).](f)regulations providing for any other matter which has to be or may be prescribed by regulations.
