Section 39 in Bihar Agricultural and Rural Area Development Agency Act, 1978
39. Power to make regulations.
(1)The Board may, with the previous approval of the State Government make regulations not inconsistent with the provisions of this Act or the rules made thereunder, for carrying out its functions under this Act.(2)In particular, and without prejudice to the generally of the foregoing power, such regulations may provide for all or any of the following matters, namely:-(a)procedure for conduct of business at the meetings of the Board and the Executive Committee;(b)functions, powers and duties of officers and servants of the Agency;(c)appointments, promotions and conditions of services of officers and servants of the Agency;(d)manner in which charges, rates, dues, etc. shall be fixed and recovered;(e)punishments for breach of any regulations;(f)manner of preparation and publication of plans, programmes, etc.(3)Such regulations shall be published in the Official Gazette and the regulations shall have effect from the date of such publication.(4)The provision of sub-section (3) of Section 38 shall apply to all such regulations made by the Board.
