Section 56 in The Gurugram Metropolitan Development Authority Act, 2017
56. Power to make rules.
(1)The State Government may, by notification, 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 allowances that members, other than ex-officio members, shall receive for attending the meetings of the Authority under sub-section (1) of section 6;(b)the time of meeting, the rules of procedure for conduct of business and transaction of business of the Authority under sub-section (1) of section 7;(c)the manner in which the Chief Executive Officer shall maintain records of the meetings of the Authority under sub-section (4) of section 7;(d)the manner and qualifications for appointment of officers and employees of the Authority under sub-section (1) of section 10;(e)the salaries and allowances payable to and other terms and conditions of service of officers and other staff of the Authority under sub-section (2) of section 10;(f)the manner and term of appointment of persons, being residents of the notified area, to be nominated to the Residents Advisory Council under clause (g) of sub-section (2) of section 11;(g)the procedure for conduct of meetings and transaction of business of the Residents Advisory Council under sub-section (5) of section 11;(h)the allowances that members, other than ex-officio members, shall receive for attending the meetings of the Residents Advisory Council under sub-section (6) of section 11;(i)the intervals at which the Chief Executive Officer shall prepare an infrastructure development plan for the notified area under sub-section (1) of section 17;(j)the form in which the appropriate local authority having jurisdiction may be directed to remove any unauthorized development in the notified area or obstructions or encroachments under section 26;(k)the form and manner in which the Chief Executive Officer shall direct the District Magistrate to remove any unauthorized development in the notified area or obstructions or encroachments under the first proviso to section 27;(l)the form and time every year that the Chief Executive Officer shall submit the budget under sub-section (1) of section 38;(m)the form in which the Authority shall maintain proper accounts and other relevant records and prepare an annual statement of accounts including the balance sheet under sub-section (1) of section 39;(n)the form and the date, on or before which, the Chief Executive Officer shall prepare and submit to the State Government a report of its activities during that year under sub-section (1) of section 40;(o)the number of members, their expertise and the manner of constitution of the committee under sub-section (1) of section 47;(p)any other matter which has to be or may be prescribed.
