- The Board may from time to time, with the previous sanction of the State Government, make regulations consistent with this Act and with any rules made under this Act-(a)for the management and use of buildings constructed under any housing scheme;(b)the principles to be followed in allotment of tenements and premises;[(b-l) for the sale, lease, exchange or disposal otherwise of any land, building or any apartment therein or other property belonging to or vesting in the Board, subject to such terms and conditions and to restrictions as the Board may from time to time provide in the regulations;] [Clause (b-1) was inserted by Gujarat 13 of 1973, Schedule, item (5).](c)the remuneration and conditions of service of the Secretary, Housing Commissioner and other officers and servants of the Board under section 14;(d)for regulating its procedure and the disposal of its business.
