Section 73(1) in Assam State Housing Board Act, 1972
(1)The Board may from time to time, with the previous sanction of the State Government, make regulations consistent with this Act and rules -(a)For the management and use of buildings constructed under any housing scheme;(b)The principles to be followed in allotment of tenements and premises;(c)The remuneration and conditions of service of the other officers and employees of the Board under section 14;(d)For regulating its Procedure and disposal of its business.
