- The Trust may, from time to time, with the previous sanction of the [State] [Substituted for 'Provincial' by A. O., 1950.] Government, make regulations consistent with this Act and with any rules made under this Act--(a)for fixing the amount of security to be furnished by any officer or servant of the Trust from whom it may be deemed expedient to require security ;(b)for associating members with the Trust under section 17 ;(c)for appointing persons other than Trustees and persons associated with the Trust under section 17 to be members of committees ;(d)for regulating the delegation of the powers or duties of the Trust to committees or to the Chairman ;(e)for the guidence of persons employed by it under this Act ;(f)for prescribing the fees payable for copies or extracts of documents delivered under sub-section (3) of section 39 or for copies of rules and regulations, printed under section 91 ;(g)for the management, use and regulation of [buildings] [Substituted for 'dwelling' by Central Provinces and Berar Act, VII of 1944, section 13.] constructed under any improvement scheme ;[(g-1) for the management, use and regulation of street, markets, parks, garden, open spaces and other public places within any area covered by an improvement scheme] [Inserted by Central Provinces and Berar Act XXXIV of 1949, section 31.] ;(h)for regulating the erection, [re-erection, alteration and use] [Substituted for 're-erection and a alteration' by Central Provinces and Berar Act VII of 1944, section 13.] of buildings in any area covered by any improvement scheme under this Act, and in particular without prejudice to the generality of the foregoing power--(i)for the materials and methods of construction to be used for external and partition walls, roofs, floors, fireplaces, chimneys, drains, latrines, privies, urinals and cesspools,(ii)the position of fire-places, chimneys, drains, latrines, privies, urinals and cess-pools,(iii)the free passage or way front of the building,(iv)the level and width of foundation, the level of the lowest floor and the stability of the structure,(v)the height and slope of the roof above the uppermost floor upon which human beings are to live or cooking operations are to be carried on,(vi)the ventilation and the space to be left about the building to secure the free circulation of air and for the prevention of fire,(vii)the line of frontage where the building abuts on street,(viii)the number and height of the storeys of which the building may consist, and(ix)the means to be provided for egress from the building in case of fire;(h1)[ for regulating the lay-out on any land in any area covered by an improvement scheme] [Inserted by Central Provinces and Berar Act VII of 1944, section 13.] ;(h2)[ for prescribing the conditions under which and the purposes for which loans may be granted under sub-section (2) of section 82] [Inserted by Central Provinces and Berar Act XXXIV of 1949, s. 31.] ;(h3)[ for protecting from injury or interference anything within the area of the Trust being the property of [Government] [Inserted by Central Provinces and Berar Act XXXIV of 1949, s. 31.] or of the Trust, or under the control or management of the Trust ;](i)generally for carrying out the purposes of this Act.
