Section 81 in Puducherry Town and Country Planning Act, 1969
81. Power to make rules.
(1)The Government may, by notification in the Official Gazette, make rules to carry out the purposes of this Act.(2)In particular and without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matters, namely:(a)the functions and powers of the Board and the Planning Authority;(b)the term of office and conditions of service of the Chairman, Vice-Chairman, Secretary and other members of the Board and Planning Authority;(c)the qualification and disqualification for being chosen as, and for being, members of the Board or Planning Authority;(d)the time and place of holding the meetings of the Planning Authorities and the procedure to be followed;(e)the functions, powers and duties of the Senior Town Planner;(f)the manner in which and the purposes for which the Planning Authority may associate with itself any person;(g)the time within which the Government is to direct modifications in, or to give its consent for the publication of notice of preparation of and approval to, any Development Plan;(h)the form and content of the Interim Development Plan and the Comprehensive Development Plan and the procedure to be followed in connection with the preparation, submission and approval of such plans and the form and the manner of publication of the notice relating to such plan;(i)the periodical amendment of development plans, the period on the expiration of which such an amendment may be taken up, the procedure to be followed in making such amendment;(j)the form in which any application for permission for development shall be made, the particulars to be furnished in such application and documents and plans which shall accompany such application;(k)the form of registration of application and the particulars to be contained in such registers;(l)the manner of filing, and the fees to be paid for and the procedure to be followed in appeals;(m)the manner in which an acquisition notice is to be served, and claim for compensation to be made, the time within which such claim is to be made and the procedure to be followed for assessment of compensation;(n)the procedure for the levy of Development Charge and exemption from it on any development or institution or change of any use of any land;(o)the manner in which the application for the assessment of Development Charge is to be made;(p)the form of the budget of the Planning Authority, the number of copies that have to be sent to the Board and the Government;(q)the form of the annual report of the Planning Authority and the date on or before which it shall be submitted to the Board and the Government:(r)any other matter which has to be or may be prescribed by rules.(3)All rules made under this Act, shall, as soon as may be after they are made be laid before the Legislative Assembly of Puducherry while it is in session for a total period of fourteen days which may be comprised in one session or in two or more successive sessions, and, if before the expiry of the session in which it is so laid or the sessions aforesaid, the Assembly makes any modification in the rule or decides, that the rule should not be made, the rule shall thereafter have effect, only in such modified form or be of no effect, as the case may be, so, however, that any such modification or annulment shall be without prejudice to the validity of anything previously done under that rule.
