Section 34 in The U.P. Water Management And Regulatory Commission Act, 2008
34. Power to make rules. -
(1)The State Government may, by notification, make rules for carrying out the purposes of this Act.(2)In particular, and without prejudice to the generality of the power contained in sub-section (1), such rules may provide for all or any of the following matters, namely :-(a)the procedure to be adopted by the Selection Committee for selection and appointment of the Chairperson and the Members;(b)the form and manner in which the accounts of the Commission shall be maintained; and(c)any other matter which is required to be, or may be, prescribed.
