Section 52 in The Jammu and Kashmir Development Act, 1970
52. Power to make regulations.
(1)The Authority may, writing the previous approval of the Government, make regulations consistent with this Act and the rules made thereunder, to carry out the purposes of this Act, and without prejudice to the generality of this power such regulations may provide for-(a)the summoning and holding of meeting of the Authority, the time and place where such meeting are to be held, the conduct of business at such meetings and the number of members necessary to form a quorum there at;(b)Power and duties of the officers of the Authority ;(c)the salaries, allowances and conditions of service of the officers and employees ;(d)the procedure for carving out of the functions of the Authority under Chapter III ;(e)the form in which any application for permission under sub-section (1) of section 14 shall be made and the particulars to be furnished in such applications ;(f)the terms and conditions subject to which user of lands and buildings in contravention of plan may be continued ;(g)the manner of communicating the grounds of refusal of permission for development;(h)the form of the register of the applications for permission and the particulars to be contained in such register ;(i)the management of the properties of the Authority ;(j)the time and manner of payment of betterment charge ;and(k)any other matter which has to be, or may be, prescribed by regulations.(2)Until the Authority is established under this Act, any regulation which may be made under sub-section (1) may be made by the Government and may regulation so made may be altered or rescinded by the Authority in exercise of its powers under sub-section (1).
