Section 119 in The Gujarat Town Planning and Urban Development Act, 1976
119. Power to make regulations.
(1)An appropriate authority may, with the previous approval of the State Government [or the State Government may suo moto] [Inserted by Gujarat Act No. 22 of 2017, dated 13.4.2017.] make regulations consistent with this Act and the rules made hereunder, to carry out the purposes of the development plan and of the town planning scheme and for regulating its procedure and conduct of business.(2)In particular, and without prejudice to the generality of the foregoing power such authority may make-(a)regulations subject to which it shall exercise its powers and perform its functions under this Act;-(b)regulations providing for the delegation of its powers and functions to its Chairman. Vice-Chairman, member-secretary or any of its officers;(c)regulations for regulating its procedure and the conduct of its business at its meeting;[(c-i) regulations prescribing fees to be levied and collected under Clause (iv-a) of sub-section (1) of Section 7;] [Clause (ci) was inserted and shall be deemed always to have been inserted by Gujarat 3 of 1995, Section 12 (1) (w.r.e.f. 11-01-1995).][(c-ii) regulations prescribing fees to be levied and collected under Clause (vii-a) of sub-section (1) of Section 7;] [Clauses (cii) was inserted, by Gujarat 3 of 1995, Section 12 (2) (w.r.e.f. 11-01-1995).][(c-iii) regulations prescribing fees to be levied and collected under Clause (v-a) of sub-section (1) of Section 23;] [Clauses (ciii) was inserted and shall be deemed always to have been inserted, by Gujarat 3 of 1995, Section 12 (3) (w.r.e.f. 11-01-1995).][(c-iv) regulations prescribing fees to be levied and collected under Clause (vi-a) of sub-section (1) of Section 23;] [Clause (c-iv) was inserted, by Gujarat 3 of 1995, Section 12 (4) (w.r.e.f. 11-01-1995).][(c-v) regulations prescribing scrutiny fees under Section 27 or, as the case may be, sub-section (1) of Section 28;] [Clause (c-v) was inserted and shall be deemed always to have been inserted, by Gujarat 3 of 1995, Section 12 (5) (w.r.e.f. 11-01-1995).](d)regulations prescribing the manner in which its order under sub-section (1) of Section 29 shall be communicated to the applicant seeking permission under that section;(e)regulations prescribing the time within which and the manner in which a purchase notice shall be served on the appropriate authority under subsection (1) of Section 31;[(e-i) regulations prescribing scrutiny fees under sub-section (1) of Section 34 or, as the case may be, Clause (a) of sub-section (1) of Section 49;] [Clause (e-i) was inserted and shall be deemed always to have been inserted, by Gujarat 3 of 1995, Section 12 (6) (w.r.e.f. 11-01-1995).](f)regulations providing for any other matter which has to be or may be prescribed by regulations.
