Section 33 in THE DELHI INDUSTRIAL DEVELOPMENT, OPERATION AND MAINTENANCE ACT, 2010
33. Power to make regulations.-
(1)The Corporation may, with the previous approval of the Government, make regulations consistent with this Act and the rules made there under, 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)under sub-section (1) of section 16, the manner in which Government lands shall be dealt with by the Corporation after development;(b)under section 18, the committee of the Corporation to hear appeals under that section and the procedure to be followed by it;(c)under section 29, the additional terms and conditions subject to which lands and buildings in industrial estate and industrial areas may be held or used;(d)any other matter, which has to be, or may be, prescribed by regulations.(3)Every regulation made under this Act shall be laid, as soon as may be after it is made, before the House of the Legislative Assembly of Delhi while it is in session, for a total period of thirty days which may be comprised in one session or two or more successive sessions, and if, before the expiry of the session immediately following the sessions or the successive sessions aforesaid, the House agrees in making any modification in the regulation or the House agrees that the regulation should not be made, the regulation shall thereafter have effect only in such modified form or be of no effect, as the case may be; so, however, that any such modification or annulment shall be without prejudice to the validity of anything previously done under that regulation.
