Section 85 in The Chhattisgarh Nagar Tatha Gram Nivesh Adhiniyam, 1973
85. Powers to make rules.
(1)The State Government may, after previous publication, make rules for carrying out the purposes of this Act.Provided that the condition of previous publication shall not apply in respect of rules made under clause (xvii-a) of sub-section (2).(2)In particular and without prejudice to the generality of the foregoing power, such rules may provide for,-(i)other categories of officers which may be appointed under Section 3 (1)(e);(ii)the form and manner of publication of notice inviting objections and suggestions under Section 8 (1);(iii)the manner of publication of the regional plan under Section 9 (2);(iv)the manner of publication of an existing land use map under Section 15 (1) for inviting objections and suggestions;(v)the manner of publication of the draft development plan under Section 18 (1);(vi)the manner of publication of public notice under Section 19 (4);(vii)the documents and plans which shall accompany the information under Section 27 (1);(viii)(a)the form of application under Section 29 (1), the particulars which such application shall contain and the documents which shall accompany such application;(b)the fee which shall be accompanied with the application under Section 29 (2);(ix)(a)the form in which permission shall be granted under Section 30 (3);(b)the manner of communication of order under Section 30 (4);(x)the authority, to which and the manner in which appeal shall be made and the fee which shall be payable on memorandum of appeal under sub-section (1) of Section 31;(xi)the time within which, the manner in which and the documents together with which a notice shall be served under Section 34 (i);(xii)the manner in which an application shall be made under Section 37 (3);(xii-a) the term of office of the Chairman, Vice-Chairman and other members under sub-section (2) of Section 41;(xii-aa) the term and conditions subject to which leave of absence may be granted to the Chairman and the Vice-Chairman under subsection (1) of Section 44;(xiii)(a)the manner of publication of declaration under Section 50 (2);(b)the form in which and the manner in which the town development scheme in draft form shall be published under Section 50 (3);(c)the manner in which the final town development scheme shall be published under Section 50 (7);(xiv)the terms and conditions subject to which the land shall vest in the Town and Country Development Authority under Section 56;(xv)(a)the form in which and the manner in which a notice shall be published under Section 60 (1);(b)the, form in which a notice shall be issued under Section 60 (4);(xvi)the terms and conditions subject to which the Town and Country Development Authority may issue debentures or borrow money under Section 63;(xvi-a) the term of office of Chairman, Vice-Chairman and other members under sub-section (2) of Section 65;(xvii)the terms and conditions subject to which loans may be raised under Section 70 (2);(xvii-a) recruitment and conditions of service of persons appointed to Development Authorities Service under sub-section (2) of Section 76-B;(xviii)any other matter for which rules may be made.(3)All rules made under this Act shall be laid on the table of the Legislative Assembly.
