Section 124 in Tamil Nadu Town and Country Planning Act, 1971
124. Power to make regulations.
(1)Any planning authority may, with the previous approval of the Government, make regulations whether prospectively or retrospectively not inconsistent with this Act and the rules made thereunder for enabling it to perform its functions under this Act or the rules made thereunder.(2)In particular and without prejudice to the generality of the foregoing power, such regulations may provide for((a)the time and place of meeting of the planning authority, the procedure to be followed in regard to transaction of business at such meeting and the quorum necessary for the transaction of such business at a meeting;(b)the powers and duties of the officers and servants of the planning authority;(c)the salaries, allowances and conditions of service of officers and servants of the planning authority;(d)the terms and conditions for the continuance of use of any land used otherwise than in conformity with a development plan;(e)the maintenance of minutes of the planning authority and the transmission of copies thereof to Government;(f)the person by whom and the manner in which payments, deposits and investments may be made on behalf of the planning authority;(g)the custody of moneys required for the current expenditure of the planning authority and investment of moneys not so required;(h)the maintenance of accounts.(3)The Government may, by notification, rescind any regulation made under this section and thereupon, the regulation shall cease to have effect.Chapter - XIV. Repeal and Saving.
