Section 59 in Andhra Pradesh Urban Areas (Development) Act, 1975
59. Powers to make regulations.
- The Authority may, with the previous approval of the Government, make regulations consistent with this Act and the rules made thereunder, to carry out the purposes of this Act and without prejudice to the generality of this power, such regulations may provide for-(a)the summoning and holding of meetings of the Authority, the time and place where such meetings are to be held, the conduct of business at such meetings and the number of members necessary to form a quorum thereat;(b)the summoning and holding of meeting of a committee constituted under sub-section (2) of Section 5, the time and place where such meetings are to be held, the conduct of business at such meetings, and the number of members necessary to form quorum thereat and the fees and allowances payable to the members for attending the meetings or any other works of the Authority ;(c)the powers and duties of the Secretary, Chief Accounts Officer, Town Planner, Engineer any other officers of the Authority ;(d)[* * * *](e)the procedure for the carrying out of the functions of Authority under Chapter III ;(f)the form in which any application for permission under Sections 13 and 14 shall be made and particulars to be furnished in such application ;(g)the terms and conditions subject to which user of lands and buildings in contravention of plans may be continued ;(h)the manner of communicating the ground of refusal of permission for development ;(i)the form of the register of applications for permission and the particulars to be contained in such registers ;(j)the management of the properties of the Authority ;(k)the time and manner of payment of development charges ; and(l)any other matter which has to be, or may be determined by regulations.(2)Until the Authority is constituted under this Act, any regulation which may be made under sub-section (1) may be made by the Government ; and any regulation so made may be altered or rescinded by the Authority in exercise of its powers under sub-section (1).
