Section 31 in The Gandhidham (Development and Control on Erection of Buildings) Act, 1957
31. Powers to make regulations.
(1)The Authority, with the previous approval of the State Government may, by notification in the Official Gazette, make regulations to carry out the purposes of this Act:Provided that the State Government may make the first regulations under this section and any regulations so made may be altered or rescinded by the Authority in exercise of the powers conferred by this section.(2)In particular, but without prejudice to the generality of the foregoing power, such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 Authority, the time and place where such meetings are to be held, the procedure to be followed by the Authority, the conduct of all business to be transacted by the Authority and the number of the members necessary to form a quorum;(aa)[ the emoluments payable to the Chairman, members and the Secretary of the Authority;] [Clause (aa) was inserted by Gujarat 12 of 1966, section 6 (1) (i).](b)[ the official seal of the Authority;] [Clause (b) was inserted by Gujarat 12 of 1966, section 6 (1) (ii).](c)the form in which an application for permission under sub-section (1) of section 8 and an application for licence under sub-section (2) of section 9 shall be made and the information to be furnished in such application;(d)the fee to be charged for an application under section 8;(e)the fee to be charged for the grant and renewal of licences under section 9 and the conditions governing such licences;(f)the manner in which notice under this Act may be served;(g)the regulation of the laying out of means of access to roads;(h)the principles under which applications for permission or licence under this Act may be granted;(i)the officers to whom powers may be delegated under section 17; and(j)any other matter which has to be, or may be, prescribed.(3)[ All regulations made under this section shall be laid for not less than thirty days before the State legislature as soon as possible after they are made, and shall be subject to rescission by the State Legislature or to such modifications as the State Legislature may make during the session in which they are so laid or the session immediately following.(4)Any rescission or modifications so made by the State Legislature shall be published in the Official Gazette and shall thereupon take effect.] [Sub-sections (3) and (4) were substituted for the original section by Gujarat 12 of 1966, section 6 (2).]
