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[Cites 0, Cited by 1] [Section 38(2)] [Section 38] [Entire Act]

Union of India - Subsection

Section 38(2)(c) in The Ancient Monuments And Archaeological Sites And Remains Act, 1958

(c)the right of access of the public to a protected monument and the fee, if any, to be charged thereof;
(ca)[ the categories of ancient monuments or archaeological sites and remains, declared as of national importance, under sub-section (1) of section 4A;
(cb)the manner of making application for grant of permission under sub-section (1) of section 20D;
(cc)the category of applications in respect of which the permission may be granted and applications which shall be referred to the Authority for its recommendation, under sub-section (2) of section 20D;
(cd)the other matters including heritage controls such as elevations, facades, drainage systems, roads and service infrastructure (including electric poles, water and sewer pipelines) under sub-section (2) of section 20E;
(ce)the manner of preparation of detailed site plans in respect of each prohibited area and regulated area and the time within which such heritage bye-laws shall be prepared and particulars to be included in each such heritage bye-laws under sub-section (3) of section 20E;
(cf)salaries and allowances payable to, and the other terms and conditions of service of, the whole-time Chairperson and whole-time members, or fees or allowances payable to the part-time members, of the Authority under sub-section (1) of section 20H;
(cg)the form in which and time at which the Authority shall prepare an annual report giving full description of its activities for the previous year under section 20P;
(ch)the form and manner in which the Authority and competent authority shall furnish information to the Central Government under section 20Q]