Section 80 in Bihar Regional Development Authority Act, 1974
80. State Government to make rules.
(1)The State Government may, by notification in the official Gazette, make rules to carry out the purposes of this Act.(2)Without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matters, namely-(a)the manner of reconstitution and allotment of land plots:(b)the salaries, allowances and conditions of service of the whole time paid members of the Authority;(c)the stage by which the development of any particular features of a zone may be carried out;(d)the form and content of the Regional Plan, Master Plan and Zonal Development Plan and the procedure to be followed in connection with the preparation, submission and approval of such plans and the form, and the manner of publication of the notice relating to any such plan in draft;(e)the form and manner in which notice under Section 21, 22, and 24 shall be published;(f)the fee to be paid on an application for permission under sub-section (3) of section 36 and the fact and circumstances to be taken into consideration in determining such fee;(g)the manner in which Khasmahal lands shall be dealt with after development;(h)the procedure to be observed by the Tribunal under Section 61;(i)the factors to be taken in to consideration in determining the rates of betterment charges in respect of property situate in any area;(j)the procedure to be followed by the Tribunal in the determination of the betterment charges;(k)the sum of money that may be kept in current account;(l)the procedure to be followed for borrowing moneys by way of loans or debenture and their repayment;(m)the form of the budget of the Authority and the manner of preparing the same;(n)the form of the balance-sheet and statement of accounts;(o)the form of the annual report and the date on or before which it (sic);(p)the manner of constitution of the pension fund and provident funds for whole-time paid members and officers and other employees of the Authority and the conditions subject to which such funds may be constituted;(q)any other matter which is required to be or may be prescribed by rules.(3)Every rule made under the section shall be laid as soon as may be after it is made, before each House of the State Legislature while it is in session for a total period of fourteen days which may be comprised in one session or in two successive sessions and if, before expiry of the session in which it is so laid or the session immediately following, both the Houses agree in making any modification in the rule or both the Houses agree that the rule should not be made, the rule shall thereafter have effect only in such modified form or be of no effect, as the case may be, so however that any such modification or annulment shall be without prejudice to the validity of anything previously done under the rule.
