Section 53(1) in The Rajasthan Housing Board Act, 1970
(1)The Board may, from time to time, with the previous sanction of the State Government, [may, whether retrospectively or prospectively, regulations] [Inserted by Rajasthan Act 4 of 1984 [13-2-1984].] consistent with this Act and with any rules made under this Act:-(a)for the management and use of buildings constructed under any housing scheme:(b)the principles to be followed in allotment of tenements and premises:(c)that remuneration and conditions of service of the Housing Commissioner and other officers and servants of the Board under section 15;(d)for regulating its procedure and the disposal of its business.
