Section 43 in The West Bengal Housing Board Act, 1972
43. Regulations.
(1)The Board may time to time, with the previous sanction of the State Government, make regulations consistent with this Act and with any rules made under this Act.(2)Such regulations may provide for -(a)the management and use of buildings constructed under any housing scheme;(b)the principles to be followed in allotment of tenements and premises;(c)regulating its procedure and the disposal of its business;(d)[ the conditions of service of the employees of the Board other than those taken over and employed under sub-section (1) of section 13.] [Clause (d) inserted by W.B. Act 40 of 1976.](3)If it appears to the State Government that it is necessary or desirable for carrying out the purposes of this Act to make any regulation in respect of matters specified in sub-section (2) or to amend any regulation made under that sub-section, it may call upon the Board or make such regulation or amendment within such times as it may specify. If the Board fails to make such regulation or amendment within the time specified, the State Government may itself make such regulation or amendment and the regulation or the amendment so made shall be deemed to have been made by the Board under sub-section (1).
