Section 19(2) in The U. P. Industrial Area Development Act, 1976
(2)In particular, and without prejudice to the generality of the foregoing power, such regulation may provide for all or any of the following matters, namely,-(a)the summoning and holding of meetings of the Authority, the time and place where such meetings are to be held, the conduct of business at such meetings, and the number of members necessary to form a quorum thereat;(b)the powers and duties of the Chief Executive Officer;(c)the form of register of application for permission to erect a building;(d)the management of properties of the Authority ;(e)fees to be levied in the discharge of its functions;(f)such other matters as are to be provided for in regulation.Notifications
