Section 24 in The Haryana Development and Regulation of Urban Areas Act, 1975
24. Power to make rules.
- [(1) The Government may, by notification in the Official Gazette, subject to the condition of previous publication, make rules for carrying out the purposes of this Act and may give them prospective or retrospective effect.] [Substituted by Haryana Act No. 15 of 2006, dated 20.3.2006.](2)In particular and without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following mattes, namely :-(a)fee, form and manner of making an application for obtaining licence under sub-section (1) of Section 3;(b)form of licence and agreement under sub-section (3) of Section 3;(c)fee for grant or renewal of licence under sub-section (4) of Section 3;(d)form of registers to be maintained under Section 4;(e)form of accounts to be maintained under sub-section (2) of Section 5;(f)manner of getting the accounts audited under sub-section (2) of Section 6;(g)manner in which preference is to be given to the plot-holders under sub-section (3) of Section 8;(h)form and manner of making application under sub-section (2) of Section 9.(i)[ any other matter in connection with preparation, submission and approval of plans;] [Added by Haryana Act No. 11 of 2003.](j)[ any other matter which has to be or may be prescribed.] [Added by Haryana Act No. 8 of 2016, dated 20.4.2016.](2A)[ In particular and without prejudice to the generality of the foregoing power and the matters specifically provided for in this Act, the Government may, by notification in the Official Gazette, make rules for efficient administration of the Board. Such rules may provide for all or any of the following matters, namely:-(i)prescribing the procedure to be adopted for project identification, prioritization, public hearing, finalisation of scope, funding and structuring of infrastructure projects, conducting feasibility analysis, public bidding of the project, concessionaire selection, negotiation of contract, formation of Special Purpose Vehicles, execution of concession agreement, implementation and completion of project as well as its monitoring, maintenance and impact assessment i.e. covering the complete spectrum of project cycle;(ii)prescribing the procedure for project implementation including determination of tariff, assignment of assets, assessing feasibility and viability of finalised infrastructure projects, termination of concession agreement etc. for successful implementation of project and its termination in case of violation of provisions of agreement;(iii)prescribing the form and manner in which finance, accounts and audit of the Board is maintained, conducted and submitted along with the form and manner in which the annual report of the Board is prepared and placed and returns are submitted;(iv)prescribing the form and manner of furnishing returns, statements and other particulars as may be decided;](3)[ Every rule made under this Act shall be laid, as soon as may be, after it is made, before the House of the State Legislature, while it is in session.] [Substituted by Haryana Act No. 15 of 2006, dated 20.3.2006.]
