Section 38(3) in Telangana Town-Planning Act, 1920
(3)(i)The [State Government] [Throughout the Act, the words 'Provincial Government' were substituted for the words 'Local Government' by the Adaptation Order, 1937, and the word 'State' was substituted for 'Provincial' by the Adaptation Order, 1950.] may make rules to carry out the purposes of sub-section (1);(ii)In particular and without prejudice to the generality of the foregoing power the [State Government] [Throughout the Act, the words 'Provincial Government' were substituted for the words 'Local Government' by the Adaptation Order, 1937, and the word 'State' was substituted for 'Provincial' by the Adaptation Order, 1950.] may make rules to provide for,-(a)the total number of members of the joint committee;(b)the number of such members who shall be members of the local authorities concerned and the number of such members who may be outsiders;(c)the qualifications of persons who shall be members of the joint committee or the manner in which they shall be appointed or elected;(d)the qualifications of the person who shall be the chairman of the joint committee or the manner in which he shall be elected or appointed;(e)the term of office of members and chairman;(f)the manner in which the committee shall be put in funds and shall account thereof; and(g)the procedure of the committee.
