Section 77 in The Gujarat Water Supply and Sewerage Board Act, 1978
77. Regulations.
(1)The Board may, with the previous approval of the State Government make regulations consistent with this Act and the rules, for the administration of its affairs.(2)Without prejudice to the generality of the foregoing power, such regulations may provide for all or any of the following matters, namely:-(a)the summoning and holding of meeting of the Board and of the committees appointed by it, the time and place where such meetings are to be held, the conduct of business at such meetings and the number of persons necessary to form a quorum thereat;(b)the recruitment and the salaries and allowances and other conditions of services of the employees of the Board;(c)the powers and duties of the employees of the Board;(d)the management of the property of the Board;(e)the execution of contracts and assurances of property on behalf of the Board and authentication of orders and instruments of the Board;(f)the limits upto which the Member-Secretary shall be competent to incur recurring or non-recurring expenditure in any financial year;(g)the maintenance of accounts and the preparation of balance sheet by the Board;(h)the procedure for carrying out the duties and functions of the Board under this Act;(i)any other matter for which provision is to be or may be made by regulations.(3)Until any regulations are made by the Board under sub-section (1), any regulations which may be made by it may be made by the State Government, and any regulations so made may be altered or rescinded by the Board in exercise of its powers under sub-section (1).
