Section 30 in Madhya Pradesh Investment Region Development and Management Act, 2013
30. Powers of the Agency to make regulations for administration of its affairs.
(1)The Agency may, make regulations not inconsistent with the provisions of this Act or the rules made thereunder, for the administration of the affairs of the Agency.(2)In particular and without prejudice to the generality of the foregoing power, such regulations may provide for all or any of the following matters, namely-(a)the summoning and holding of meetings of the Agency and the number of members necessary to form a quorum thereat;(b)the powers and duties of the Chief Executive Officer of the Agency;(c)the management of properties of the Agency;(d)fees and charges to be levied by the Agency;(e)such other matters as are to be provided for in regulation.
