Section 70 in Andhra Pradesh Housing Board Act, 1956
70. Power to make Rules.
(1)The Government may, by notification in the Andhra Pradesh gazette and subject to the condition of previous publication, make rules for carrying out the purposes of this Act.(2)In particular and without prejudice to the Generality of the foregoing power such rules may be made for all or any of the following purposes, namely:-(a)The allowances of members and remuneration and conditions of service of the Chairman under Section 7;(b)the manner and form in which contracts shall be entered into under Section 15;(c)the form of annual housing programme, budget and schedule of staff of officers and servants, particulars of housing schemes and other particulars to be contained in the programme under section 24;(d)the other manner of publication of the draft the programme under Section 25;(e)the form of notice under Section 42;(f)the form of interest under Section 43;(g)the other matters to be decided by the tribunal under Section 48;(h)the procedure to be followed by the Tribunal under section 50;(i)the forms of notices under Section 52 and 53 and any other manner in which they may be served;(j)the manner in which damages under section 53 may be assessed;(k)the manner in which attachment and sale of movable property shall be made under Section 53;(l)the procedure to be followed by the competent authority and the appellate authority in proceedings under Chapter VI;(m)the conditions subject to which the Board may borrow any sum under Section 62;(n)the manner of preparation, maintenance and publication of accounts under Section 63;(o)the date before which the form in which the interval at which and the matters on which reports shall be submitted under section 65;(p)the time at which and the form and manner in which statistics, returns, particulars and statements shall be submitted under Section 66;(q)the manner in which the Board shall be superseded reconstituted under Section 81; and(r)any other matter which has to be or may be prescribed under this Act.(3)Every rule made under this section shall be laid as soon as may be after it is made, before each House of the state Legislature while it is in session for a total period of fourteen days which may be comprised in one sessionor in two successive sessions, and if, before the expiry of the session in which it is so laid or the session immediately following both the Houses agree in making any modification in the rule or both the houses agree that the rule should not be made, the rule shall have effect only in such modified form or be of no effect, as the case may be; so however that any such modification or annulment shall be without prejudice to the validity of anything previously done under that rule.
