Section 52(2) in Gujarat Gas (Regulation of Transmission, Supply and Distribution) Act, 2001
(2)In particular and without prejudice to the generality of the foregoing provision, such regulations may provide for all or any of the following matters, namely: -(a)the time and place of the meetings of the Authority, the procedure to be followed in regard to the transaction of its business at such meetings and the quorum necessary for transaction of business at meetings under sub-section (1) of section 13,(b)the manner of recruitment of the salary and allowances payable to, and other conditions of service of officers and employees of the Authority under sub-section (2) of section 14,(c)the terms and conditions of appointment of consultants under section 15,(d)the principles of common carrier for transmission and distribution wider section 17,(e)the circumstances in which licensees shall inform the consumers of gas about their rights and compensation to be paid under section 41, and(f)the form in which the information or return shall be furnished, the particulars which they shall contain and intervals at which they shall be furnished under sub-section (2) of section 43.
