79. Power to make regulations .- [The Board may, by notification in the Official Gazette, make regulations] not inconsistent with this Act and the rules made thereunder to provide for all or any of the following matters, namely:-
(a)the administration of the funds of other property of the Board, and the maintenance of its accounts;(b)the summoning and holding of meetings of the Board, the times and places at which such meetings shall be held, the conduct of business thereat and the number of members necessary to constitute a quorum;(c)the duties of [officers and other employees] [ Substituted by Act 23 of 1978, Section 19, for " officers and servant" (w.e.f. 3.6.1978).] of the Board, and their salaries, allowances and other conditions of service;(d)all matters necessary or expedient for regulating the operations of the Board under section 20 ;(e)the making of advances to licensees by the Board under section 23 and the manner of repayment of such advances;(f)the making of contributions by the Board under section 24 ;(g)the procedure to be followed by the Board in inviting, considering and accepting tenders;(h)principles governing the fixing of Grid Tariffs;(i)principles governing the making of arrangements with licensees under section 47;(j)principles governing the supply of electricity by the Board to persons other than licensees under section 49;(jj)[ expending sum not included in statement submitted under sub-section (1) or sub-section (5) of section 61, under sub-section (2) of section 62;] [ Inserted by Act 23 of 1978, Section 19 (w.e.f. 3.6.1978).](k)any other matter arising out of the Board's functions under this Act for which it is necessary or expedient to make regulations:Provided that the regulations under clauses (a), [(d) and (jj)] [Substituted by Act 23 of 1978, Section 19, for " officers and servant" (w.e.f. 3.6.1978). ] shall be made only with the previous approval of the State Government and regulations under clauses (h) and (i) shall be made with the concurrence of the Authority.[79-A. Laying of notification before the State Legislature.-Every notification issued under section 55 by the State Government, or the State Commission, as the case may be, every rule made by that Government under section 78 and every regulation made by the Board under section 79, shall be laid, as soon as may be, before the State Legislature.]
