Section 138(2) in West Bengal Town and Country (Planning and Development) Act, 1979
(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 : -(a)the functions and powers of the Planning Authority and Development Authority;(aa)[ regulation of building operation within the Planning Area by a Planning Authority or a Development Authority or any other authority under section 13A;] [Clause (aa) inserted by Section 3 of the West Bengal Town and Country (Planning and Development) (Amendment) Act, 2006 (West Bengal Act No. 3 of 2006) (w.r.e.f. 14.12.2005).][Inserted by West Bengal Act No. 15 of 2017, dated 31.3.2017.](b)the term of office and conditions of service of the members of the Planning Authority and Development Authority;(c)the qualifications and disqualifications for being chosen as, and for being, members of the Planning and Development Authorities;(d)the matters in which and the purpose for which any Planning or Development Authority may associate with itself any person under the provisions of this Act;(e)the control and restriction in relation to the appointment of officers and other employees of Planning and Development Authorities;(f)the form and content of the [Land Use and Development Control Plan] [Substituted by Section 13(a)(i) of the West Bengal Town and Country (Planning and Development) (Amendment) Act, 1994 (West Bengal Act 26 of 1994) for Outline Development Plan.] [ xxx ] [The words "Detailed Development Plan" omitted by Section 13(a)(ii), ibid.] and the Development Scheme and the procedure to be followed in connection with the preparation, submission and approval of such plans, schemes and the form and the manner of publication of the notice relating to such plan and scheme;(g)the periodical amendment of [Land Use and Development Control Plans,] [Substituted by Section 13(b), ibid for development plans.] the period on the expiration of which such an amendment may be taken up, procedure to be followed in making such amendment;(h)the form in which any application for permission for development shall be made, the particulars to be furnished in such application and documents and plans which shall accompany such application;(i)the form of registration of application and the particulars to be contained in such register;(j)the manner of filing, and the fees to be paid for and the procedure to be followed in, appeals;(k)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;(l)procedure for the levy of development charges and exemption from it on any development or change of any use of any land;(m)the manner, in which application for the assessment of development charge is to be made;(n)the sum of money that may be kept in current account;(o)the form of the budget of Planning and Development Authorities, the date on or before which it shall be prepared, the manner of preparing it and the number of copies that have to be sent to the State Government;(p)the form of the annual statement of accounts and balance sheet;(q)the form of the annual report of the Planning and Development Authorities and date on or before which it shall be submitted to the State Government;(r)the manner and the constitution of provident funds for the whole time paid members and officers and other employees of Planning and Development Authorities and the conditions subject to which such funds may be constituted;(s)the documents of which copies may be granted and the fees for such copies; and(t)any other matter which has to be or may be prescribed by rules.
