Section 58 in Andhra Pradesh Urban Areas (Development) Act, 1975
58. Power to make rules.
- The Government, after consultation with the Authority, may by notification, make rules to carry out the purposes of this Act:Provided that consultation with the Authority shall not be necessary on the first occasion of the making of rules under this section, but the Government shall take into consideration any suggestions which the Authority may make in relation to the amendment of such rules after they are made.(2)In particular and without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matters, namely :-(a)the powers and functions of the Chairman and the Vice-Chairman ;(b)the salaries, allowances and conditions of service of the whole time paid members of the Authority ;(c)the control and restrictions in relation to appointment of officers and other employees ;(d)the stages by which the development of any particular features of a zone may be carried out;(e)the form and content of Master Plan or Zonal Development Plan, as the case may be, and the procedure to be followed in connection with the preparation, publication, submission and approval of such plan and the form, and the manner of publication, of the notice relating to any such plan in draft;(f)the form and manner in which notice under subsection (3) of Section 12 shall be published ;(g)the local inquiries and other hearing that may be held before a plan is approved ;(h)the fee to be paid on an application for permission under Section 14 and the factors and circumstances to be taken into consideration in determining such fee ;(i)the manner in which Government vacant lands shall be dealt with after development ;(j)the procedure to be followed by the Director of Town Planning under Section 42 or Section 43 ;(k)The procedure for the levy of development charges and exemption from it on any development or institution or charge of any use of any land or building ;(l)the prescription of rates, calculation, assessment and collection of the development charges ;(m)the procedure for referring any matter to the Government under Section 33 for settlement of terms and conditions subject to which local authority may be required to assume responsibility for amenities in any area ;(n)the regulation of the procedure to be followed by the Tribunal and other matters relating thereto ;(o)the sum of money that may be kept in current account :(p)the procedure to be followed for borrowing money by way of loans or debentures and their repayment ;(q)the form of the budget of the Authority and the manner of preparing the same :(r)the form of the balance-sheet and statement of accounts ;(s)the form of the annual report and the date on or before which it shall be submitted to the Government ;(t)the manner of constitution of the pension and provident funds for whole-time paid members, and officers and other employees of the authority and the conditions subject to which such funds may be constituted ;(u)the powers and functions of, and the procedure to be followed by the Art Commission ;(v)any other matter which has to be, or may be made by rules.(3)Every rule made under this section shall immediately after it is made, be laid before each House of the State Legislature if it is in session and if it not in session, in the session immediately following for a total period of fourteen days which may be comprised in one session or in two successive sessions, and if, before the expiration of the session in which it is so laid or the session immediately following, both Houses agree in making any modification in the rule or in the annulment of the rule, the rule shall, with effect from the date notified, have effect only such modified form or stand annulled, 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 rule.
