Section 18(2) in The Calcutta Metropolitan Planning Area (Use And Development Of Land) Control Act, 1965
(2)In particular and without prejudice to the generality of the foregoing power, such regulations may provide for all or any of the following matters, namely :-(a)the terms and conditions of service of officers and employees appointed under sub-section (3) of section 5;(b)the form in which an application under sub-section (1) of section 8 shall be made and the particulars to be furnished in such application;(c)the principles under which applications for permission under this Act may be granted;(d)the manner of communication of the grant or refusal of permission under sub-section (3) of section 8;(e)the procedure for filing and hearing of appeals under sub-section (6) of section 8;(f)any other matter which has to be, or may be, prescribed.
