Section 52 in The Shree Karveer Niwasini Mahalaxmi (Ambabai) Mandir (Kolhapur) Act, 2018
52. Power to make regulations.
(1)The Committee may make regulations, not inconsistent with this Act or any rules made thereunder, which may be necessary or expedient for the purpose of carrying out its duties and functions under this Act.(2)No regulations made by the Committee shall come into force until it has been confirmed, with or without modification, by the State Government or by the Charity Commissioner when so authorised by the State Government in that behalf.(3)All regulations made under this section shall be published in the Official Gazette.
