Section 115 in The Bihar State Housing Board Act, 1982
115. Power to make Regulations.
(1)The Board may by notification, make Regulations not inconsistent with this Act and the Rules made thereunder for the purpose of giving effect to the provisions of this Act.(2)In particular and without prejudice to the generality to the foregoing power, such Regulations may provide for-(a)all matters expressly required or allowed by this Act to be prescribed by Regulations;(b)the association of persons with the Board under Section 12;(c)the appointment of persons to be members of Committee under Section 13;(d)the delegation of powers or duties of the Board to Committees or to the Managing Director;(e)the duties, and conduct of officers and employees of the Board and of other persons employed by the Board under this Act for carrying out any of the purposes of this Act;(f)the welfare and recreation of the staff of the Board and the contribution to be made therefor;(g)the fees payable for the copies of documents, estimate and plans furnished by any of its officers and employees under this Act;(h)the management, use and regulation of dwelling constructed under any housing or improvement scheme; and;(i)the efficient conduct of the affairs of the Board.(3)No Regulation or its cancellation or modification shall have effect until the same shall have been approved and confirmed by the Government.
