Section 29 in The Gujarat Municipal Finance Board Act, 1979
29. Regulations.
(1)The Board may, with the previous approval of the State Government, make regulations consistent with this Act and the rules for the administration of its affairs.(2)Without prejudice to the generality of the foregoing powers such regulations may provide for all or any of the following matters, namely:-(a)the time and place at which meetings of the Board are to be held, the procedure in regard to the transaction of business thereat, and the number of members necessary to constitute a quorum thereat, under subsections (1) and (4) of Section 11;(b)the time and place at which meetings of a committee are to be held, and the procedure in regard to the transaction of business (including quorum) thereat, under sub-section (2) of Section 12;(c)the recruitment and conditions of service of other officers and servants, under clause (b) of sub-section (3) of Section 13;(d)the authority by which or the officer by whom and the manner in which contract or assurance of property on behalf of the Board is to be executed under Section 16;(e)any other matter for which provision is to be or may be made by regulations.(3)Until any reticulations are made by the Board under sub-section (1) any regulations which may be made by it may be made by the State Government and any regulations so made may be altered or rescinded by the Board in exercise of its power under sub-section (1).
