Section 28 in Himachal Pradesh City Transport and Bus Stands Management and Development Authority Act, 1999
28. Power of the Authority to make regulations.
(1)The Authority may make regulations not inconsistent with this Act and the rules made thereunder to provide for all matters for which provision is necessary or expedient for the purpose of giving effect to the provisions of this Act.(2)Without prejudice to the generality of the foregoing power, such regulation 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 at such meetings under sub-section (1) of section 8;(b)the conditions of service and the remuneration of officers and other employees appointed by the Authority;(c)the procedure for storage of goods in any cloak room established by the Authority under clause (d) of sub-section (3) of section 14 and charging of fees for such storage of goods;(d)the custody and restoration of lost property and terms and conditions under which lost property may be restored to the person entitled thereto under section 26;(e)the disposal of any lost property in cases where such property is not restored under section 26;(f)preventing obstruction within the bus stands for its normal functioning;(g)prohibiting the parking or waiting of any transport vehicle within the bus stands except at places specified by the Authority;(h)regulating or restricting advertising within the bus stands;(i)preserving order within the bus stand and preventing damage to the property therein; and(j)the efficient and proper management of the bus stand [and regulation of transport buses procured by it] [Inserted vide H.P. Act No. 12 of 2014.].
