Section 95 in THE UTTAR PRADESH AVAS EVAM VIKAS PARISHAD ADHINIYAM, 1965
95. Power to make regulations. - (1) The Board may, by notification in the Gazette, make regulations providing for -
(a)the time and place of, and the manner of convening the meetings or the Board and its committees and Avas Samitis and their postponement and adjournment; .(b)the procedure and the conduct of business at meetings of the Board and its committees and Avas Samitis;(c)the appointment, constitution and procedure of committees;(d)the delegation of powers by the Housing Commissioner and officers of the Board;(e)the duties of officers and servants of the Board;(f)the conditions of service of officers and servants of the Board;(g)the preparation of plans and estimates for works;(h)the preparation of budgets and estimates;(i)the authority on which moneys may be paid from the Board's fund;(j)the manner of publication of public notice;(k)the stamping of facsimile of signatures of Housing Commissioner and officers of the Board, on notices, bills and other documents;(l)the fees payable for copies of documents, estimates and plans issued by the Board;(m)the management, use and allotment of buildings constructed under any housing or improvement scheme;(n)any other matter which is to be or may be provided for by regulations under this Act or the rules.(2)If any regulation is repugnant to any rule than the rule whether made before or after the regulation shall prevail and the regulation shall to the extent of the repugnancy be void.
