Section 34 in Madhya Pradesh Bhudan Yagna Act, 1953
34. Regulations.
- The Board may, from time to time, with the previous sanction of the State Government, make regulations consistent with this Act and any rules made thereunder. -(a)for regulating its procedure and the disposal of its business;(b)for the remuneration and conditions of service of its employees;(c)[ for regulating the procedure, disposal of business, constitution and supersession of Tahsil Committees, the term of office and the filling of casual vacancies of office-bearers and members of such committees and removal of office-bearers and members thereof] [Substituted by Madhya Pradesh Act 21 of 1954, Section 21(a).];(d)for the principles to be followed for the distribution of lands, qualifications of persons to whom lands may be given and the maximum area to be [allotted] [The word 'allotted' was substituted for the word 'leased' and the words' and the leased money' were omitted, by Madhya Pradesh Act 21 of 1954, Section 21(b).] to one family [.....] [The word 'allotted' was substituted for the word 'leased' and the words' and the leased money' were omitted, by Madhya Pradesh Act 21 of 1954, Section 21(b).];(e)[ for the appointment of the sub-committees and for the delegation of powers to sub-committees and office-bearers and individual members thereof;] [Substituted by Madhya Pradesh Act 21 of 1954, Section 21(c).](f)for any other matter arising out of Board's function under this Act for which it is necessary or expedient to make regulations.
