Section 70(2) in Tripura Town and Country Planning Act, 1975
(2)In particular and without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matters, namely:(a)the functions and powers of the Board and Planning Authorities ;(b)the term of office and conditions of service of the Chairman and members of the Board and the Planning Authorities;(c)the qualification and disqualification for being chosen as and for being members of the Board or the Planning Authorities;(d)the time and place of holding and the procedure to be followed in meetings of the Board;(e)the functions and powers, duties of the Chief Town Planner, the term of his office and conditions of his service;(f)the manner of nomination of representatives of Local Authorities under Cl. (c)of sub-section (3)of S. 9;(g)the manner in which and the purposes for which any Planning Authority may associate with itself any person under S. 13 ;(h)the control and restriction in relation to the appointment of officers and other employees of the Board and of the Planning Authorities;(i)the time within which the State Government is to direct modifications in or to give its consent for publication of notice of preparation of, and approval to, any Development Plan;(j)the form and content of the Outline Development Plan and the comprehensive Development Plan and the procedure to be followed in connection with the preparation, submission and approval of such plans and the form and the manner of publication of, the notice relating to such plans;(k)the periodical amendment of Development Plans, the period on the expiration of which such an amendment may be taken up, procedure to be followed in making such amendment;(l)the form in which any application for permission for development shall be made, the particulars to be furnished in such application and documents and plans which shall accompany such application;(m)the form of registration of application and the particulars to be contained in such register;(n)the manner of filing, and the fees to be paid for, and the procedure to be followed in appeals;(o)the manner in which an acquisition notice is to be served and claim for compensation is to be made, the time within which such claim is to be made and the procedure to be followed for assessment of compensation;(p)procedure for the Levey of development charges and exemption from it on any development or institution or change of any use of any land;(q)the manner in which application of the assessment of development charge is to be made ;(r)the sum of money that may be kept in current account;(s)the form of the budget of the Planning Authorities, the date on or before which it shall be prepared, the manner of preparing it, the number of copies that have to be sent to the Board and the State Government;(t)the form of the annual statement of accounts and balance sheet;(u)the form of the annual report of the Board and the date on or before which it shall be submitted to the State Government;(v)the form of the annual report of the Planning Authorities and the date on or before which it shall be submitted to the Board and to the State Government;(w)the manner and the constitution of provident funds for the whole time paid members and officers and other employees of the Planning Authorities and the conditions subject to which such funds may be constituted;(x)the documents of which copies may be granted, the fees for such copies;(y)any other matter which has to be or may be prescribed by rules.
