Section 71(3) in Rajasthan Special Investment Regions Act, 2016
(3)In particular, and without prejudice to the generality of the foregoing power, the regulations made by the Regional Development Authority may provide for all or any of the following matters, namely: -(a)the procedures to transact business the meeting of the Regional Development Authority and quorum thereat under sub-section (5) of Section 9;(b)the conditions of appointment and service and the powers, functions and duties of officers and servants of the Regional Development Authority under clause (ze) of Section 10;(c)the other manner of publication of modified draft Master Development Plan under sub-section (2) of Section 15;(d)the other manner of publication of notice under sub-section (2) of Section 17;(e)the matters to be included in a Development Scheme under clause (k) of sub-section(2) of Section 19;(f)the manner of publication of the declaration of intention to make Development Scheme under sub-section (2) of Section 20;(g)the procedure for varying the Development Scheme on ground of error, irregularity or infirmity under Section 22;(h)the terms and conditions for extension of concession agreement under sub-section (3) of Section 31;(i)the manner of giving any permission or approval under Sections 37, 38, 39 and 44;(j)the form and time for preparation of annual budget of the Regional Development Authority under Section 64.
