Section 69 in The Gujarat Rural Housing Board Act, 1972
69. Registrations.
- The Board may from time to time, with the previous sanction of the State Government make regulations consistent with this Act and with any rules made under this Act-(a)for the management and use of buildings constructed under any housing scheme;(b)the principles to be followed in allotment of tenements and premises;(c)the remuneration and conditions of service of the Secretary, Housing Commissioner and other officers and servants of the Board under section 15;(d)for regulating its procedure and the disposal of its business.
