Section 7 in Rail Land Development Authority (Constitution) Rules, 2007
7. Powers of the Board.
- The Board shall have full financial and administrative powers in relation to discharge the functions as assigned to the Authority under this Act. Since Rail Land Development Authority is an Authority which will have to work on commercial lines in competitive business environment and its revenue from the use of Railway property will form part of other miscellaneous revenues of the Central Government, it may not be desirable to bind their functioning through rules that are exactly same as that of Indian Railways. However, the Authority will frame its rules/regulations within the overall framework of rules applicable to Government/Public Sector Undertakings.
