Section 97(2) in The U.P. Water Supply and Sewerage Act, 1975
(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 Nigam or a Jal Sansthan, the time and place where such meetings are to be held, the conduct of business at such meetings and the number of persons necessary to form quorum thereat;(b)the powers and duties of the employees of the Nigam or a Jal Sansthan;(c)the salaries and allowances and other conditions of service of employees of the Nigam, or a Jal Sansthan other than employees employed on contract basis;(d)the management of the property of the Nigam or Jal Sansthan;(e)the execution of contracts and assurances of property on behalf of the Nigam or Jal Sansthan;(f)the limits up to which the Managing Director or the General Manager shall be competent to incur recurring or non-recurring expenditure in any financial year, without such expenditure being included in the statement under sub-section (1) of Section 50;(g)the maintenance of accounts and the preparation of balance-sheet by the Nigam or Jal Sansthan;(h)the procedure for carrying out the functions of the Nigam or a Jal Sansthan under this Act;(i)any other matter for which provision is to be or may be made in regulations.
