Section 31 in Arunachal Pradesh Water Resources Regulatory Authority Act, 2006
31. Powers of Authority to make regulation.
(1)The Authority may, with the previous approval of the State Government make regulations consistent with this Act and the rules made thereunder, for all or any of the matters to be provided under this Act by regulations and generally for all other matters for which provision is, in the opinion of the Authority, necessary for the exercise of its powers and the discharge of its functions under this Act.(2)Pending making of the regulations by the Authority with the approval of the State Government, the existing rules and procedures shall be followed by the Authority for carrying out its functions.
