Section 72 in Punjab Water Supply and Sewerage Board Act, 1976
72. Power to make regulations.
(1)The Board may, from time to time, with the previous sanction of the Government, make regulations not inconsistent with this Act and the rules made thereunder for the purposes 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)all matters expressly required or allowed by this Act to be prescribed by regulations;(b)the terms and conditions of appointment and service and the scales of pay of officers and employees of the Board including the payment of travelling and daily allowances in respect of journeys undertaken by such officers and employees of the Board;(c)the supervision and control over the acts and proceedings of officers and employees of the Board and the maintenance of discipline and conduct among the officers and employees of the Board;(d)the procedure in regard to the transaction of business at the meetings of the Board including the quorum;(e)[ the duties, functions and powers of the Chairman and the Managing Director and Officers of the Board.] [Substituted by Punjab Act No. 31 of 1978.](f)the manner and the form in which a sinking fund, a depreciation reserve fund and the development fund are to be constituted;(g)the manner and form relating to the maintenance of accounts of the Board.(3)No regulation or its cancellation or modification shall have effect until the same is approved by the Government.(4)The Government may, by notification in the Official Gazette, rescind any regulation made under this Section and thereupon the regulation shall cease to have effect.
