Section 80 in Hyderabad Metropolitain Water Supply Sewerage Act, 1989
80. Power of Board to make regulation.
- The Board may, with the previous approval of the Government, make regulation, not inconsistent with this Act and the rules made there under, to provide for all or any of the following matters, namely-(a)The administration of the funds and other property of the Board and the maintenance of its accounts;(b)The summoning and holding of meetings of the Board and the times and places at which such meetings shall be held, and the conduct of business there at and the number of Director necessary to constitute a quorum;(c)The duties of officers and employees of the Board and their salaries, allowances and other conditions of service;(d)The fine which may be imposed for the breach of any bye-law which may extend to one thousand rupees, and in case of continuing breach with the additional fine which may extend to one hundred rupees for every day, during which the breach continues after receipt of a notice from the Board to discontinue the breach;(e)The procedure to be followed by the Board in inviting, considering and accepting tenders; and(f)Any other matter arising out of the Board's function under this Act, in which it is necessary or expedient to make regulations.
