Section 13 in The Durgapur (Development And Control Of Building Operations) Act, 1958
13. Power to make regulations. -
(1)The Authority may with the previous approval of the State Government, by notification, make regulations to carry out the purposes of this Act.(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 calling and holding of meetings of the Authority, the time and place of such meetings, the procedure to be followed by the Authority, the conduct of the business to be transacted by the Authority and the number of the members necessary to form a quorum;(b)the principles in accordance with which permission referred to in section 5 may be granted ;(c)the form of application and the particulars referred to in subsection (1) of section 6.
