Section 74 in The Rajasthan Urban Improvement Act, 1959
74. Power of Government to make rules.
(1)The State Government may make rules consistent with this Act-(a)as to the authority on which money may be paid from the Trust fund;(b)for prescribing the fees payable for a copy of or extracts from the assessment list under section 35 or section 73;(bb)[ for prescribing standards for the sub-division or re- constitution of plots, lay-out of private streets etc., and, for provision of roads, lanes, water connections, electric connections and other amenities to be provided for by the owner at his costs; [Sub-clauses (bb) & (bbb). Inserted by Rajasthan Act 3 of 1963. dated 29- 3-1963.](bbb)for prescribing the particulars to be submitted under subsection (1) of section 73A, and the period during which the plan shall be sanctioned or refused under sub-section (2) of the same;](c)as to the conditions on which officers and servants of the Trust appointed to offices requiring professional skill may be appointed, suspended or dismissed;(d)as to the intermediate office or offices, if any, through which correspondence between the Trust and the State Government or officers thereof shall pass;(e)as to the manner and form in which the Trust shall maintain accounts and prepare an annual statement thereof including the balance sheet;(f)as to the authority by whom, the conditions subject to which and the mode in which contracts may be entered into and executed on behalf of the Trust;(g)as to the form in which and the time at which the Budget shall be prepared;(h)as to the returns, statements and reports to be submitted by the Trust;(i)as to the mutual relations to be observed between the Trust and other local authorities in any matter in which they are jointly interested;(j)for regulating the grant of leave allowances and acting allowances to the officers and servants of the Trust;(jj)[ for prescribing the conditions under which the officers and employees of a Trust may, under section 24A, be transferred from one Trust to another or to the Jaipur Development Authority;] [[Clause (jj) Inserted by Rajasthan Act 16 of 1992. dated 5-5-1992 & then Substituted by Rajasthan Act 18 of 1994, dated 30-4-1994, for the following:-'(jj) for prescribing the conditions under which the officers and servants of a Trust may. under section 24A, be transferred from one Trust to another.']](k)for establishing and maintaining a pension, provident or annuity fund, for compelling all or any of the officers in the service of the Trust to contribute to such fund at such rates and subject to such conditions as may be prescribed and for supplementing such contributions out of the funds of the Trust:Provided that a Government servant employed as an officer or servant of the Trust shall not be entitled to leave or leave allowance otherwise than as may be prescribed by the conditions of his service under the State Government;(l)for determining the conditions under which the officers and servants of the Trust or any of them shall, on retirement, receive pensions or gratuities or compassionate allowances and the amount of such pensions, gratuities and compassionate allowances;(m)for regulating every matter which, under this Act, may be or is required to be prescribed; [x x x] [Omitted by Rajasthan Act 20 of 1974, dated 20-9-1974.](n)generally for the guidance of Trusts and public officers in all matters connected with the carrying out of the provisions of this Act [;] [Substituted by Rajasthan Act 20 of 1974, dated 20-9-1974.](o)[ for prescribing the rates of conversion charges; and [Sub-clauses (o) & (p), Inserted by Rajasthan Act 20 of 1974, dated 29-9-1974.](p)as to the authority to which, and the manner in which an application for permission for change of use of land shall be made, and the manner in, and the authority by, which conversion charges, payable in respect thereof shall be fixed.](2)[ No rule made under sub-section (1) shall take effect until it is published in the official Gazette, and no such rule shall be made except after previous publication:Provided that any such rule may be made without previous publication if the State Government considers that it should, in public interest, be brought into force at once.] [Substituted by Rajasthan Act 26 of 1976, dated 17-4-1976. w.e.f. 28-2-1976.]
