Section 17 in Gujarat Regularisation of Unauthorised Development Act, 2011
17. Power to make rules.
(1)The State Government may, by notification in the Official Gazette, and subject to the condition of previous publication, make rules for carrying out the purposes of this Act:Provided that if the State Government is satisfied that circumstances exist which render it necessary to take immediate action, it may dispense with the previous publication of any rule to be made under this Act.(2)In particular and without prejudice to the generality of the foregoing provisions, such rules may provide for all or any of the following matters, namely :-(i)the manner of publication of the substance of the Act for public awareness under section 4;(ii)the form of notice to be served on the owner or occupier and the form of application to regularise unauthorised development and manner thereof under sub-section (2) of section 5;(iii)the manner for giving reply in response to the notice under sub-section (3) of section 5;(iv)the form of order to regularise unauthorised development and the manner under sub-section (3) of section 6;(v)the form of order refusing to regularise unauthorised development and the manner under sub-section (4) of section 6;(vi)the rates of fees payable mode of calculation of fees under section 7;(vii)such other matter under clause (viii) of sub-section (1) of section 10 for regularisation of unauthorised development.(viii)such other matters which shall not be regularised specified in clause (e) of sub-section (2) of section 10;(ix)constitution of the Committee under clause (vi) of sub-section (1) of section 10;(3)All rules made under this section shall be laid for not less than thirty days before the State Legislature as soon as may be they are made, and shall be subject to rescission by the State Legislature or to such modification as the State Legislature may make, during the session in which they are so laid or the session immediately following.(4)Any rescission or modification so made by the State Legislature shall be published in the Official Gazette, and shall thereupon take effect.
