Section 19(2) in The U.P. Bhagirathi River Valley Authority Act, 1999
(2)In particular and without prejudice to the generality of the foregoing powers, the Authority may make regulations providing for-(a)the procedure in regard to the transaction of business of the Authority or its committees;(b)the functions and duties of the officers and employees of Authority;(c)the constitution, powers, duties and functions of committees of the Authority;(d)the powers and functions of the technical experts;(e)any other matter for which provision is to be, or may be, made in the regulations.
