Section 125 in The Orissa Town Planning and Improvement Trust Act, 1956
125. Power of State Government to make Rules.
(1)The State Government may make- Rules to carry out all or any of the purposes of this Act not inconsistent therewith and prescribe forms for any proceedings for which they consider that a form should be provided.(2)In particular, and without prejudice to the generality of the foregoing, power, they shall have power to make Rules-(a)with regard to all matters expressly required or allowed by the Act to be prescribed by the State Government;(b)as to the conditions on which officers and employees of the Planning authority or of the Tribunal may be appointed reduced, suspended, discharged, removed or dismissed;(c)as to the Intermediate office or offices (if any) through which correspondence between the Planning authority and the State Government or other officers shall pass;(d)as to the accounts to be kept by the Planning authority;(e)as to the returns, statements, reports and accounts to be submitted by the Planning authority; and(f)prescribing and defining the mutual relations to be observed between the Planning authority and other Local authorities in any matter in which they are jointly interested.(3)The State Government shall have power to make Rules laying down the main principles in accordance within which development may be made in different zones and regions.
