Section 27 in The Tamil Nadu Bhoodan Yagna Act, 1958
27. Power to make regulations.
(1)The State Board may, after consultation with the Government, make regulations not inconsistent with this Act and the Rules made thereunder to provide for all matters for which provision is expedient for the purpose of giving effect to the provisions of this Act.(2)In Particular, and without prejudice to the generality of the foregoing power, such regulations may provide for-(a)the procedure and the disposal of the business of the State Board and Local Committees;(b)the remuneration and conditions of service of employees of the State Board, the Local Committees and the Sarvodaya panchayat;(c)the manner of constitution of the Sarvodaya Panchayat, the terms of office of the members including the Chairman of the Sarvodaya Panchayat, the powers, functions and duties of the Sarvodaya Panchayat, the holding of meetings of the Sarvodaya Panchayat and the conduct of business thereat;(d)the payment of travelling, and other allowances to the Chairman and members of the Sarvodaya Panchayat;(e)the procedure to be followed by the Sarvodaya Panchayat in respect of financial matters generally, including the manner in which and the restrictions and conditions subject to which, expenditure should be incurred by it;(f)the form in which the accounts of the Sarvodaya Panchayat shall be kept, the audit and publication of such accounts and the charges, if any, to be made for such audit;(g)the preparation of an annual budget and the reports and returns to be furnished by it to the State Board and the Government;(h)the delegation of powers, and functions of the Sarvodaya panchayat to the Chairman or any member thereof;(i)the conduct and defence of legal proceedings and the manner of signing pleadings;(j)the form and manner in which contracts may be executed by the State Board and the Sarvodaya Panchayat;(k)generally the conduct of the business of the Sarvodaya Panchayat.
