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State of Assam - Section

Section 115 in Assam Urban Water Supply and Sewerage Board Act, 1985

115. Power to make rules.

(1)The State Government may make rules for carrying out the purposes of this Act.
(2)In particular and without prejudice to the generality of the foregoing power, such rules may provide for -
(a)All matters expressly required or allowed by this Act to be prescribed;
(b)The qualifications for appointment of and the grant of leave of absence to, the Vice-Chairman and the Managing Director of the Board.
(c)The conditions of service of the Vice-Chairman, the Managing Director and the Non-official directors including the payment of any honorarium or sitting fees for attending the meeting of the Board and any other allowances and the manner of filling casual vacancies in the office of the Non-official directors of the Board;
(d)The functions of the Board;
(e)The conditions for the acquisition, transfer, etc. of any property by the Board;
(f)The mutual relationship of the Board and other local authorities in any matter in which they are jointly interested;
(g)The manner of operation of funds by the Board;
(h)The Borrowing and lending of money by the Board;
(i)The form and manner and the time limit for the submission of statistics and returns by the Board to the Government;
(j)The manner in which the accounts of the Board will have to be published;
(k)The rights' privileges and authority of auditors appointed under this Act;
(l)The officer before whom an appeal may be preferred and the manner of doing so under sub-section (1) of Section 102;
(m)The manner of determining annual value under Section 46;
(n)The public health standards of water supply under sub-section (1) of Section 53;
(o)The manner of determining compensation under sub-section (1) of Section 106;
(p)The manner of filling and hearing of appeals under sub-section (3) of Section 107;
(3)All rules made under this Act shall be published in the Official Gazette and unless they are expressed to come into force on a particular day, shall come into force on the day on which they are so published.