Section 60 in The West Bengal Industrial Infra-Structure Development Corporation Act, 1974
60. Power of the Corporation to make regulations.
- The Corporation may, with the previous approval of the State Government, make regulations consistent with this Act and the rules made thereunder, to carry out the purposes of this Act and without prejudice to the generality of this power, such regulations may provide for-(a)the time and places of meetings of the Corporation and the procedure to be followed in regard to the transaction of business at such meetings to be provided under sub-section (2) of section 7;(b)the conditions of appointment and service and the scales of pay of officers and employees of the Corporation, other than the Chief Executive Officer and the Chief Accounts Officer, to be determined under sub-section (3) of section 12;(c)the officers of the Corporation who may operate its accounts, referred to in sub-section (3) of section 18; ,(d)the manner in which Government lands shall be dealt with by the Corporation after development, under sub-section (2) of section 35;(e)the Committee of the Corporation and the procedure to be followed by it, to hear appeals under sub-section (2) of section 40;(f)the additional terms and conditions referred to in sub-section (2) of section 42, subject to which lands and buildings in industrial estates and industrial areas may be held or used;(g)any other matter which has to be, or may be provided by regulations.
