Section 54 in The Rajasthan Housing Board Act, 1970
54. Power to make bye-laws.
(1)The Board [may, whether retrospectively or prospectively, make] [Inserted by Rajasthan Act 4 of 1984 [13-2-1984].] bye-laws, not inconsistent with this Act which may be necessary or expedient for the purpose of carrying out its duties and functions under this Act.(2)A bye-law made under this section may provide that a contravention thereof shall be an offence.(3)A bye-law made under this section may provide for any matter covered by a bye-law made under the Rajasthan Municipalities act, 1959 (Act 38 of 1959) and on publication of such bye-law, any bye-law made under section 90 of the Rajasthan Municipalities Act, 1959, shall cease to have effect as respects the matters covered by the bye-law made under this section, in the area where such bye-law shall apply.(4)No bye-law made by the Board shall come into force until it has been confirmed by the State Government with or without modification.(5)All bye-laws made under this section shall be published in the Official Gazette.
