Section 117 in Andhra Pradesh Metropolitan Region and Urban Development Authorities Act, 2016
117. Power to make regulations.
- The Authority may, with the previous approval of the Government, make regulations consistent with the Act and the rules made thereunder, to carry out, the purposes of the Act and without prejudice to the generality of this power, such regulations may provide for,-(1)the conditions of service of other employees appointed on contract or otherwise, by the Authority, their duties and responsibilities and the control and restrictions in relation of such appointments;(2)the plan programs of the Authority, stages of implementation of the Perspective Plan [PP] or Master Plan [MP] or Infrastructure Development Plan [IDP] or Area Development Plan or Zonal Development Plan;(3)the issues related to traffic and transportation in the development area.(4)the form, manner and procedure for the application for Development Permission, the payment of fees, rates of user charges, form of ownership clearance and fees payable, and conditions to be complied with by the applicant and the Local Authority while considering the building permissions based on the Development Permission given by the Authority;(5)the form and manner of sanctioning of the building permissions by the Local Authority and conditions to be adhered to, and responsibilities of Local Authority there to;(6)the form and conditions of licensing the real estate company, developer, builder, architect, surveyor, town planner, structural engineer, engineer and other technical personnel;(7)the form and content of mortgage deed and other conditions of surety to be complied by licensed developer and licensed technical personnel;(8)the form and manner of conditionality of undertaking road development schemes by the Authority or Local Authority or State Government agency concerned;(9)the details and rates in respect of levy of user charges under the provisions of the Act;(10)the form and manner of preparation of Annual Plans and Budget, and Annual reports of the Authority;(11)the procedure to be followed for borrowing money or raising money through loans, debentures and bonds and their repayment;(12)form and manner for taking over lands by the Authority under negotiated settlement;(13)the opening, keeping, closing and internal audit of accounts of the Authority;(14)loans and allowances to officers and staff of the Authority;(15)the professional and technical training of officers and staff of the Authority;(16)the terms of entry, conditions of service, termination, job charts, duties and responsibilities of officers / staff of the Authority along with skills, experience and qualifications required to hold them;(17)the method of entering into contract while hiring staff from the market or deputing staff from any government or any government organizations;(18)any other matter which is required to be provided by regulations.
