Section 24 in The Daman and Diu Real Estate (Regulation and Development) (General) Rules, 2016
24. Recommendation of the Central Advisory Council.
(1)The Central Advisory Council shall, at such intervals as it may deem necessary, make recommendation on the matters set out in sub-section (1) of section 42.(2)The Central Advisory Council shall prepare draft recommendation and invite comments on the same from stakeholders, experts, civil society etc.(3)Upon receipt of comments on the draft recommendation as per sub-rule (2), the Central Advisory Council shall finalise its recommendation after incorporating such comments as it may deem appropriate and refer the same to the Central Government, who shall have the authority,-(a)to accept such recommendation in entirety;(b)to accept such recommendation with such amendments as it may deem fit and proper;(c)to refer back such recommendation to the Central Advisory Council with its comments for consideration; and(d)to reject such recommendation.(4)Pursuant to acceptance of the recommendations or part thereof the Central Government may share the recommendation of the Central Advisory Council with the appropriate Government of States and Union territories with Legislature for further necessary action to give effect to the said recommendation.(5)As regards, the Union territories without Legislature, the Central Government may, if it deems fit, by notification, make rules to give effect to such recommendations of the Central Advisory Council.
