Section 19 in Andhra Pradesh Capital Region Development Authority Act, 2014
19. Power to make regulations/standing orders.
(1)The Authority may by notification, make regulations, and also issue standing orders consistent with this Act and Rules to carry out the provisions of this Act.(2)In particular and without prejudice to the generality of the power conferred in subsection (1) such regulations, with the approval of Government, may provide for all or any of the following:(a)the procedure to be followed for mobilizing resources such as borrowing, loans, debentures and bonds and their repayment; and(b)any other matter which is required to be provided by regulations.(3)Further, in particular and without prejudice to the generality of the power conferred in sub-section (1) such standing orders may provide for all or any of the following:-(a)the plan programs of the Authority, stages of implementation of the development plans;(b)form and manner for taking over lands by the Authority under negotiated settlement;(c)the form, manner and procedure for the application for development permission, the payment of fees, rates of user charges, form of ownership clearance and fees payable, and conditions to be complied with by the applicant and the Local body while considering the building permissions based on the development permission given by the Authority;(d)the form and manner of sanctioning of the building permissions by the Local body and conditions to be adhered to, and responsibilities of Local body there to;(e)the form and manner of conditionality of undertaking road development schemes by the Authority or Local body or State Government agency concerned; the method of entering into contracts by or on behalf of the Authority;(f)the delegation of powers to officers of the Authority;(g)the opening, keeping, closing and internal audit of accounts of the Authority;(h)loans and allowances to officers of the Authority;(i)housing accommodation for officers of the Authority;(j)the professional and technical training of officers of the Authority;(k)the job charts, duties and responsibilities of various positions in the Authority along with skills, experience and qualifications required to hold them;(l)the method of entering into contract while hiring staff from the market or deputing staff from any government or any government organisations,(m)terms of entry, conditions of service, salaries and allowances, termination, powers and functions of the members, officers and staff;(n)the form and conditions of licensing the developer entity, builder, architect, surveyor, town planner, structural engineer, engineer and other technical personnel;(o)the form and content of mortgage deed and other conditions of surety to be complied by licensed developer and licensed technical personnel;(p)the form and manner of preparation of Annual Plans and Budget, and Annual reports of the Authority; and(q)any other matter which is required to be provided by standing orders.
