Section 17(2) in Meghalaya Protection of Catchment Areas Act, 1990
(2)Without prejudice to the generality of the foregoing power such rules may provide for all or any of the following matters, viz.(a)The manner and method of functioning of the Advisory Board(b)Fees, if any, to be paid to non-official members and other persons connected with the functions of the Board;(c)The form and manner of application for permission to carry on any activity in non-critical catchment areas;(d)The guidelines for the competent authority to deal with applications for permission, subject to provisions of section 7;(e)The form and manner of notification to be issued under sub-section (2) of section 8 regarding measures to be taken;(f)From and manner of issuing notice for entry upon any land for inspection and verification under section 10;(g)The authorities and nodal agency to implement and monitor the implementation of the Act;(h)Supply or collection of information and data; and(i)Any other matter that is required to be prescribed for the purpose of this Act.
