Section 53 in The Delhi Urban Shelter Improvement Board Act, 2010
53. Power to make regulations.
(1)The Board may with the previous approval of the Government and by notification in the Official Gazette, make regulations consistent with this Act and the rules made thereunder to carry out the purposes of this Act.(2)In particular and without prejudice to the generality of the foregoing power, such regulations may provide for all or any of the following matters, namely :-(a)the pay and other conditions of service of officers and employees of the Board;(b)the manner of dealing with the representations and suggestions of residents of the jhuggi-jhopri basti with regard to payment or contribution of labour, other than charges for use of toilet and bathing facilities;(c)the procedure to be followed by the Board in connection with the constitution of Basti Vikas Samiti for any jhuggi jhopri basti to assist and advise the Board on matters relating to the activities of the Board in respect of such basti or bastis;(d)any other matter which is to be, or may be, prescribed by regulations.
