Section 55 in Assam State Capital Region Development Authority Act, 2017
55. Power to make regulations.
(1)The Authority may, with the previous approval of the State Government by Notification in the Official Gazette, make regulations not inconsistent with this Act and the rules made there under to carry out the provisions 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 manner in which and the purposes for which the Authority may associate with itself any person under section 10;(b)the terms and conditions of service of the Officers and Employees of the Authority under sub-section (3) of section 10; and(c)any other matter in respect of which provisions is to be, or may be, made by regulations.
