Section 52(1) in The Goa Information Technology Development Act, 2007
(1)The Corporation may, with the previous approval of the Government, make regulations consistent with this Act and the rules made thereunder to carry out the purposes of this Act and without prejudice to the generality of this power, such regulations may provide for:-(a)under section 7, the time and place of meetings of the Corporation and the procedure to be followed in regard to the transaction of business at such meetings;(b)under section 12, the conditions of appointment and service and the scales of pay of officers and servants of the Corporation, other than the Managing Director and the Chief Accounts Officer;(c)under section 18, the officer of the Corporation who may operate its accounts;(d)under section 29, the manner in which Government lands shall be dealt with by the Corporation after development;(e)under section 31, the Committee of the Corporation to hear appeals under that section and the procedure to be followed by it;(f)under section 33, the additional terms and conditions subject to which lands and buildings in Integrated IT Township/IT Parks may be held or used;(g)any other matter which has to be, or may be, provided by regulations.
