Section 55 in Assam Industrial Infrastructure Development Corporation Act, 1990
55. Power to make regulation.
(1)The Corporation may, with the previous approval of the State Government, make regulation consistent with this Act and the rules made thereunder, to carryout the purposes of this Act and without prejudice to the generality of this power, such regulations may provide for:-(a)The time and place of meetings of the Corporation and the procedure to be followed in regard to do the transaction of business of such meetings to be provided;(b)The conditions of appointment and service and the scales of pay of officers and employees of the Corporation other than the Managing Director;(c)Deployment of funds of the Corporation and the officers of the Corporation who may operate its accounts;(d)The terms under which the Corporation may dispose of land, buildings and amenities;(e)The additional terms and conditions subjects to which lands and building industrial area, industrial estate, commercial estate and growth center, may be held or used;(f)The procedure and conditions of allotment of premises and modification cancellation and recession thereof;(g)The manner of publication of public notice and the manner of Service of Notices, Orders Documents of the Corporation;(h)Any matter which has to be or may be provided by regulation.(2)All regulation made by the Corporation under the Act shall as soon as may be after they are made, be laid before the State Legislature, while it is in session, for a total period of not less than fourteen days which may be comprised in one session or two or more successive sessions and shall, unless, some later date is appointed, take effect from the date of their publication in the Official Gazette subject to such modifications or annulment as the Legislature may, during the said period agree to make, so however, that any such modification or annulments shall be without prejudice to the validity of anything previously done thereunder.
