Section 59(1) in Telangana Urban Areas (Development) Act, 1975
(1)The Authority 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)the summoning and holding of meetings of the Authority, the time and place where such meetings are to be held, the conduct of business at such meetings and the number of members necessary to form a quorum thereat;(b)the summoning and holding of meetings of a committee constituted under sub-section (2) of section 5, the time and place where such meetings are to be held, the conduct of business at such meetings, and the number of members necessary to form quorum thereat and the fees and allowances payable to the members for attending the meetings or any other works of the Authority;(c)the powers and duties of the Secretary, Chief Accounts Officer, Town Planner, Engineer and other officers of the Authority;(d)[ [xxx] [Omitted by Act No.27 of 1986.](e)the procedure for the carrying out of the functions of the Authority under Chapter III;(f)the form in which any application for permission under sections 13 and 14 shall be made and the particulars to be furnished in such application;(g)the terms and conditions subject to which user of lands and buildings in contravention of plans may be continued;(h)the manner of communicating the grounds of refusal of permission for development;(i)the form of the register of applications for permission and the particulars to be contained in such registers;(j)the management of the properties of the Authority;(k)the time and manner of payment of development charges; and(l)any other matter which has to be, or may be determined by regulations.
