Section 34 in Haryana Pond and Waste Water Management Authority Act, 2018
34. Power to make rules.
(1)The Government may, by notification after previous publication, make rules to carry out any or all the purposes of this Act.(2)In particular and without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following, matters, namely:-(i)salary, allowances and other conditions of service for the Executive Vice-Chairperson of the Authority;(ii)salary, allowances and other conditions of service for the Technical Advisor;(iii)salary, allowances and other conditions of service for the Member Secretary;(iv)allowance to be paid to non-official members for attending meeting;(v)procedure for conduct of business at the meeting of the Authority;(vi)the amount upto which the Executive Vice-Chairperson shall have the power to administratively approve the project estimates and accept tenders without concurrence of the Authority;(vii)such other powers as may be exercised by the Executive Vice-Chairperson;(viii)powers of the Technical Advisor to exercise control over the officers and officials of the Authority;(ix)powers of the Technical Advisor to authenticate by his signatures all technical permissions, orders, notices and other documents of the Authority;(x)powers of the Member Secretary to authenticate by his signatures all permissions, orders, decisions, notices and other documents of the Authority;(xi)powers of the Member Secretary to exercise other powers and discharge other functions and perform other duties of the Authority;(xii)manner, qualifications and conditions of service of officers and staff of the Authority;(xiii)the allowances of non-official members of the district level committee for attending the meeting;(xiv)other powers, functions and duties of the District Pond Management Officer;(xv)the procedure to be followed for removing buildings, structure or any other object of obstruction;(xvi)the manner for filing objections or suggestions declaring pond boundaries and protected area;(xvii)the manner for obtaining prior permission for undertaking construction in the protected area;(xviii)the manner to release or receive funds from any other department or any other organization of Government for implementation of scheme or programme as a deposit work;(xix)the manner for investment of excess funds with the Authority;(xx)manner for operation of accounts;(xxi)the form and manner for maintaining proper accounts and other records and for preparation of annual statement of accounts of the Authority;(xxii)the form and manner for preparation of annual report of full accounts of activities of the Authority;(xxiii)the form and the date for submission of annual report;(xxiv)the form, manner and time for preparation of budget;(xxv)any other matter which has to be or may be prescribed.(3)Every rule made under this Act shall be laid down, as soon as may be possible, before the State Legislature.
