Section 129 in The Bihar (Coal Mining) Area Development Authority Act, 1986
129. Power to make regulations.
- The Authority may with previous approval of the Government, make regulations consistent with this Act and the rules made thereunder within three months to carry out the purpose of this Act and, without prejudice to the generality of this power such regulations, may provide for-(a)the time and place of holding and procedure to be followed in, meetings of the Authority, Consultative and Co-ordination Committee, the number of members necessary to form a quorum therein;(b)the powers and duties of the officers and employees of the Authority;(c)the salaries, allowances and conditions of service of its officers and employees;(d)the terms and conditions for the continuance of use of any land used otherwise than in conformity with a Development Plan;(e)preventing the waste, undue consumption, misuse or contamination of water and prescribing water meters; and(f)any other matter which has to be or may be prescribed by rules.
