Section 42(2) in The Airports Authority Of India Act, 1994
(2)Without prejudice to the generality of the foregoing power, such regulations may provide for-(a)the time and places of the meetings of the Authority and the procedure to be followed for the transaction of business including the quorum at such meetings under sub-section (1) of section 8;(b)the conditions of service and the remuneration of officers and other employees to be appointed by the Authority under sub-section (2) of section 10;(c)the construction of residential accommodation for the officers and other employees appointed by the Authority under clause (e) of sub-section (3) of section 12;(d)the storage or processing of goods in any warehouse established by the Authority under clause (g) of sub-section (3) of section 12 and the charging of fees for such storage or processing;(e)the contracts or class of contracts which are to be sealed with the common seal of the Authority and the form and manner in which a contract may be made by the Authority under sub-section (1) of section 21;(f)the custody and restoration of lost property and the terms and conditions under which lost property may be restored to the persons entitled thereto under section 34;(g)the disposal of any lost property in cases where such property is not restored;(h)securing the safety of aircraft, vehicles and persons using the airport or civil enclave and preventing danger to the public arising from the use and operation of aircraft in the airport or civil enclave;(i)preventing obstruction within the airport or civil enclave for its normal functioning;(j)prohibiting the parking or waiting of any vehicle of carriage within the airport or civil enclave except at places specified by the Authority;(k)prohibiting or restricting access to any part of the airport or civil enclave;(l)preserving order within the airport or civil enclave and preventing damage to property therein;(m)regulating or restricting advertising within the airport or civil enclave;(n)requiring any person, if so directed by an officer appointed by the Authority in this behalf, to leave the airport or civil enclave or any particular part of the airport or civil enclave; and(o)generally for the efficient and proper management of the airport or civil enclave.
