Section 54 in Haryana Urban Development Authority Act, 1977
54. Power to make regulations.
- The [Pradhikaran] [Substituted 'Authority' by Haryana Act No. 28 of 2019, dated 2.8.2019.] may, with the previous approval of the State Government, make regulations consistent with this Act, and without prejudice to the generality of this power such regulations may provide for:(a)the summoning or holding of the meetings of the [Pradhikaran] [Substituted 'Authority' by Haryana Act No. 28 of 2019, dated 2.8.2019.], the time and place where such meetings are to be held and the conduct of business at such meetings;(b)the powers and duties of the officers and other employees of the [Pradhikaran] [Substituted 'Authority' by Haryana Act No. 28 of 2019, dated 2.8.2019.];(c)the salaries, allowances and conditions of service of Officers and other employees of the [Pradhikaran] [Substituted 'Authority' by Haryana Act No. 28 of 2019, dated 2.8.2019.];(d)the erection of buildings;(e)the terms and conditions in which transfer of any right, title and interest in any land or building may be permitted;(f)the management of the properties of the [Pradhikaran] [Substituted 'Authority' by Haryana Act No. 28 of 2019, dated 2.8.2019.];(g)any other matter which has to be, or may be, determined by regulations.
