Section 57 in Faridabad Complex (Regulation and Development) Act, 1971
57. Power to make rules.
(1)The State Government may by notification 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 provide for all or any of the following matters, namely :-(a)manner of integration of the employees of the Municipal Committees under sub-section (1) of section 7;(b)recruitment of additional staff under sub-section (3) of section 7;(c)terms and conditions of the staff under section 8;(d)publication of bye-laws under sub-section (3) of section 12;(e)regarding the priority to be given to the duties of the Administration and the application of the Administration Fund under sub-section (2) of section 17;(f)investment of fund under sub-section (2) of section 19;(g)form and contents of the plan under sub-section (8) of section 29;(h)imposition of tax under section 21;(i)conditions and fees for the grant of licence under sub-section (1) of section 31;(j)charging of renewal fees under sub-section (2) of section 31;(k)making an application under sub-section (1) of section 32;(l)maintenance of registers under sub-section (4) of section 32;(m)to regulate the erection of buildings under sub-section (2) of section 43.
