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[Cites 0, Cited by 6] [Entire Act]

Union of India - Section

Section 60 in Damodar Valley Corporation Act, 1948

60. Power to make regulations.-

(1)The Corporation may, with the previous sanction of the Central Government, by notification in the Gazette of India, make regulations for carrying out its functions under this Act.
(2)In a particular and without prejudice to the generality of the foregoing power, in such regulation the Corporation may make provision for
(a)making of appointments and promotions of its officers and servants;
(b)specifying other conditions of service of its officers and servants;
(c)specifying the manner in which water-rates and charges for electrical energy shall be recovered;
(d)preventing the pollution of water' under its control;
(e)regulating the taking out of fish' from the water under its control;
(f)regulating its proceedings and business;
(g)prescribing punishment for breach of any regulation.
(3)All regulations made under sub-sections (1) and (2) shall, as soon as possible, be published also in the official Gazettes of the [State] [Substituted for the word "Provincial" by A.L.O., 1950.] Governments.THE SCHEDULE(See section 24)
PART I
Acts Provisions of the Acts specified in column (1)
1. The Canals Act, 1864 (Bengal Act 5 of 1864). Section 6 (Power of State Government to fix and alter rates of tolls).
2. The Indian Forest Act, 1927 (16 of 1927). Section 8 (Power of State Government to appoint persons to collect tolls who may farm collection).
PART II
Acts Provisions of the Acts specified in column (1)
1. The Bengal Irrigation Act, 1876 (Bengal Act 03 of 1876). Part III(Power of the maintenance of canals).Section 41 of Part IV (Power of Canal Officer to issue notice to person causing obstruction).Section 42 of Part IV (Power of Canal Officer to cause obstruction to be removed).
2. The Bengal Embankment Act, 1882 (Bengal Act 02 of 1882). Part II(Power of Collector and procedure thereon).Part III(Powers of Collector in cases of imminent danger to life or property).
3. The Indian Forest Act, 1927 (16 of 1927). Section 36 (Power to assume management of forests).