Section 76 in Arunachal Pradesh Housing Board Act, 2014
76. Power to make Regulations.
- The Board may, from time to time with the previous sanction of the State Government by notification, make regulations consistent with this Act and with any rules made thereunder, -(a)for the management, allotment, use of buildings, tenements, hutments and premises constructed under any housing scheme;(b)the principles to be followed in allotment of tenement and premises; and(c)for regulating its procedure and the disposal of its business.(d)for the remuneration and conditions of services of the officers and employees appointed by the Board.(e)for delegation of financial power to the Chairman and Housing Secretary and other Officers.
