Section 88 in Bangalore Water Supply and Sewerage Act, 1964
88. Regulations.
(1)The Board may with the previous approval of the State Government make regulations not inconsistent with this Act and the rules made thereunder to provide for all or any of the following matters, namely:-(a)the administration of the funds and other property of the Board and the maintenance of its accounts;(b)the summoning and holding of meetings of the Board and the times and places at which such meetings shall be held, and the conduct of business thereat and the number of members necessary to constitute a quorum;(c)the duties of officers and servants of the Board, and their salaries, allowances and other conditions of service;[( d) the fine which may be imposed for the breach of any bye-law, which may extend to one hundred rupees, and in case of continuing breach the additional fine which may extend to ten rupees for every day, during which the breach continues after receipt of a notice from the Board to discontinue the breach.] [Substituted by Act 6 of 1966 w.e.f. 17.3.1966.](e)the procedure to be followed by the Board in inviting, considering and accepting tenders;(f)any other matter arising out of the Board's functions under this Act in which it is necessary or expedient to make regulations.(2)The power to make regulations under this Act is subject to the condition of previous publication.
