Section 128(2) in The Bihar (Coal Mining) Area Development Authority Act, 1986
(2)In particular and without prejudice to generality of the foregoing power, such rules may provide for all or any of the following matters, namely:-(a)the functions and powers of the Authority;(b)the term of office and conditions of service of the members of the Authority;(c)the qualification and disqualification for being chosen as, and for being members of the Authority;(d)the manner of nomination of representatives of local authorities under clause (i) of sub-section (3) of section 5;(e)the manner in which and the purpose for which the Authority may associate with itself any person under the provisions of this Act;(f)the control and restriction in relation to the appointment of officer and other employees of the Authority;(g)the time within which the Government is to accord approval to any Development Plan and Development Scheme;(h)the form and content of the Development Plan and the Development Scheme and the procedure to be followed in connection with the preparation, submission and approval of such plans, scheme and the form and the manner of publication of the notice relating to such Plan and Scheme;(i)the periodical amendment of Development Plans, upon the expiration of the period of which such an amendment may be made;(j)the form of registration of application and the particulars to be contained in such register;(k)the form in which any application for permission for development shall be made, the particular to be furnished in such appointment and documents and plans which shall accompany such application;(l)manner of filing, and the fees to be paid for and the procedure to be followed in appeals;(m)the manner in which an acquisition notice is to be served, and claim for compensation is to be made, the time within which such claim is to be made and the procedure to be followed for assessment of compensation;(n)the procedure for the levy of Development Charges and exemption from it on any development or institution or change of any use of any land;(o)the manner in which application For the assessment of Development Charge is to be made;(p)the sum of money that may be kept in Current Account;(q)the form of the budget of Authority, the date on or before which it shall be prepared, the manner of preparing it, and number of copies that have to be sent to the Government;(r)the form of the annual statement of accounts and balance-sheet;(s)the form of the annual report of the Authority and date on or before which it shall be submitted to the Government;(t)the manner and the constitution of provident funds for the whole time paid members and officers and other employees of the Authority and the conditions subject to which such funds may be constituted;(u)the document of which copies may be granted, and the fees for such copies;(v)prescribing the matters in respect of which notices, returns and reports shall be furnished by the owners and occupiers of land and building, the form of such notices and particulars to be contained in them;(w)providing for the supply of filtered or boiled or other water and for sanitation and conservancy in the Coal Mining Development Area;(x)providing against the accumulation of foul water;(y)regulating the construction and sanitation of houses;(z)providing for the prevention or abatement of nuisances affecting the public health committed by any person within the Coal Mining Development Area;(za)providing for the disposal of sewage, offensive matters, rubbish and the maintenance of urinals, latrines, cesspools and other generally for carrying out the provisions of this Act for promoting the health, safety and welfare of the people in the Coal Mining Development Area;(zb)prescribing the pressure at which water supply by the Authority is to be laid and the hours during which such pressure is to be maintained;(zc)periodical analysis by a qualified analyst of the water supplied by the Authority and the action to be taken on his report;(zd)management of reservoir, filter beds and other works;(ze)providing for the supply of water through stand pipes or any other source for domestic consumption and for other than domestic purposes;(zf)providing for the installation, testing and replacement of meters for water supply and electricity and for measuring and recording the amount consumed;(zg)providing for the determination of rates for tonnage cess and the manner for recovery of this cess;(zh)providing for the prevention of outbreak of epidemic disease and the construction of isolation huts and hospitals;(zi)prescribing medical assistance to be provided to labourers of the coal mines and the appointment of medical staff;(zj)providing for the approval of plans for new buildings including houses for miners by Medical-Officers; and(zk)any other matters which has to be or may be prescribed by rules.
