Section 70(1) in Bangalore Development Authority Act, 1976
(1)The Authority may, with the previous approval of the Government, make regulations, not inconsistent with the provisions of this Act or the rules made thereunder to carryout 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 meeting and the number of members necessary to form a quorum thereat;(b)giving instructions to the Committees ;(c)the form of contract or agreement of be entered into by the Authority;(d)the appointment of persons for enforcement of processes for recovery of dues;(e)the procedure to be followed for the carrying out the functions of the Authority under Chapters II and III;(f)for regulating the grant of leave, leave allowances, pensions and gratuities and other maters relating to conditions of service of the officers and servants of the Authority not being officers in Government service lent to the Authority;(g)any other matter which is to be prescribed by regulations under the Act;
