Section 19 in The U.P. (Regulation Of Building Operations) Act, 1958
19. Power to make regulations. -
(1)The State Government may by notification in the Official Gazette, make [rules] [Substituted by U.P. Act No. 41 of 1976.] to carry out the purposes of this Act.(2)In particular and without prejudice to the generality of the foregoing power, such [rules] [Substituted by U.P. Act No. 41 of 1976.] may provide for all or any of the following matters, namely -(a)the summoning and holding of meetings of the Controlling Authority, the time and place where such meetings are to be held, the procedure to be followed by the Controlling Authority, the conduct of all business to be transacted by the Controlling Authority and the number of members necessary to form a quorum;(b)the procedure to be observed by the Prescribed Authority in the discharge of its functions under this Act;(c)the manner of authentication of orders and other instruments of the Controlling Authority and of the Prescribed Authority;(d)the form in which an application under sub-section (1) of Section 7 shall be made and the information to be furnished in such application;(e)the regulation of the laying out of means of access to roads;(f)the principles on which applications for permission under this Act may be granted;(g)the manner of filing appeal under Section 15 and the procedure of the Controlling Authority in appeal;(gg)[ for the levy of fee on an application for grant of permission under Section 7(1) of this Act in respect of matters specified in Section 5 and 14 thereof and for inspection or obtaining of copies of documents and maps, etc., and on a memorandum of appeal filed under sub-section (2) of Section 15 of this Act] [Added by U.P. Act No. 11 of 1960.] [;and] [Inserted by U.P. Act No. 2 of 1964.](h)any other matter which may be prescribed.[20. Laying of regulations before Legislature. - All regulations made under this Act shall, as soon as may be, after they are made, be laid before each House of the State Legislature, while it is in session, for a total period of thirty days, which may be prescribed in its one session or in two or more successive sessions, and shall, unless some later date is appointed, take effect from the date of their publication in the Gazette subject to such modifications or annulments as the two Houses of the Legislature may, during the said period, agree to make, so however, that any such modification or annulment shall be without prejudice to the validity of anything previously done thereunder.] [Inserted by U.P. Act No. 41 of 1976.]
