Section 54 in Andhra Pradesh (Andhra Area) Town-Planning Act, 1920
54.
(1)The [State Government] [The words 'Provincial Government' were Substituted For the words 'local Government' by the A.O.1937 and the word 'State' was Substituted For Provincial by the A.O.1950.] shall have power, to make rules not inconsistent with this Act and applicable to all trusts or to any trust-(a)as to the election, nomination and appointment of trustees, and the commencement of their terms of office.(b)as to the resignation by trustees of their offices, and the filling of casual vacancies.(c)As to the meetings of the trust, the procedure to be followed in summoning, adjourning and conducting the proceedings of such meetings.(d)As to the constitution of committees of the trust and the functions that may be delegated to them.(e)as to the officers and servants who may be employed by the trust, the authority by whom they may be appointed and punished, the salaries of such officers and servants and the institution, where necessary, of a provident fund or gratuity system for their benefit.(f)as to the accounts to be kept and the returns to be submitted by the trust.(g)As to the manner in which the accounts of the trust shall be audited and published and as to the powers of auditors in respect of disallowance and surcharge;(h)As to the making and execution of contracts on behalf of the trust.(i)As to the mutual relations, financial and other, of a trust and local authorities and(j)Generally for the guidance of trusts and public officers in all matters connected with the carrying out of the provisions of this Act.(2)every trust may from time to time, with the previous sanction of the [State Government] [The words 'Provincial Government' were Substituted For the words 'local Government' by the A.O.1937 and the word 'State' was Substituted For Provincial by the A.O.1950.] make bylaws consistent with this Act and with any rules made thereunder for carrying out the purposes of this Act.
