Section 18(2) in Uttarakhand River Valley (Development and Management) Act, 2005
(2)In particular and without prejudice to the generality of the foregoing powers, the Authority may make regulation providing for-(a)the procedure in regard to the transaction of business of the Authority or its committees.(b)the appointment, service conditions, functions, and duties of the officers and employees of the Authority.(c)the constitution, powers, duties and functions of the committees of the Authority.(d)the powers and functions of the technical experts.(e)any other matter for which provision is to be, or may be, made in the regulations for fulfilling the objects of the Act.
