Section 45 in Tamil Nadu Agricultural Produce and Livestock Contract Farming and Services (Promotion and Facilitation) Act, 2019
45. Power to make Regulations.
(1)The Authority may make regulations not inconsistent with this Act and the rules made thereunder.(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:-(a)summoning and holding of meetings of the Authority;(b)powers and duties of the officers and other employees of the Authority;(c)management of the property of the Authority;(d)maintenance of accounts and the preparation of balance sheet by the(e)procedure for carrying out the functions of the Authority under this Act; and(f)any other matter which is to be, or may be provided in the regulations.
