Section 122(2) in Guwahati Metropolitan Development Authority Act, 1985
(2)In particulars and without prejudice to the generality of the foregoing powers, the State Government shall have power to make rules in respect of the following matters -(i)The functions and powers that may be delegated to the Authority or to any officer of the Authority(ii)The qualifications and disqualifications for being chosen or and for being, member of the Authority.(iii)The terms of office and conditions of service of the members of the Authority.(iv)The matters in which and the purpose for which the Authority may associate with itself any person under the provisions of this Act.(v)The control and restriction in relation to the appointment of officers and other employees of the Authority.(vi)The procedure to be adopted for securing co-operations of various Government Departments, the owners or other persons or bodies interested in schemes.(vii)All matters pertaining to land acquisition including procedure and making of awards, compensation and the possession of land by the Authority in ordinary and emergent cases.(viii)Calculation, assessment and payment of compensation in respect of property which is injuriously affected within the meaning assigned to it in Section 63 of this Act.(ix)Creation and administration of Fund of the Authority for the purpose of implementing the provisions of this Act.(x)The form of the budget of the Authority, the manner of preparing it and the date on or before which it shall be prepared and to submitted, to the State Government.(xi)The procedure for the levy of development charges and exemption from it on any development or change of any land.(xii)The calculation assessment and collection betterment contribution.(xiii)The procedure of filing, hearing and deciding objections and appeals under this act and all matters connected therewith.(xiv)The manner of publication of the notification regarding scheme, their modifications, variations, revocation, submission and sanction by the State Government.(xv)Any other matter which has to be or may be prescribed by rules.(xvi)All rules made this section shall be laid for not less than fifteen days before the Assam Legislative Assembly as soon as possible, after they are made and shall be subject to such modification as the Legislative Assembly may make during the session immediately following.
