Section 75(1) in The Rajasthan Urban Improvement Act, 1959
(1)Every Trust may, from time to time make regulations consistent with this Act and with any rules made under this Act by the State Government-(a)for fixing the amount of security to be furnished by any officer or servant of the Trust from whom if may be deemed expedient to require security,(b)for associating members with the Trust under section 19,(c)for appointing persons, other than Trustees and persons associated with the Trust under section 19, to be members of committees under section 20,(d)for regulating the delegation of powers or duties of the Trust to committees or to the Chairman [or to the Secretary or any other officer of the Trust,] [Inserted by Rajasthan Act 9 of 1978. dated 26-10-1978. w.e.f. 15-6-1978.](e)for regulating, summoning and holding of meetings of the Trust and the committees appointed by it and the conduct of business thereat,(f)for the guidance of persons employed by it under this Act,(g)for prescribing the fees payable for copies of documents delivered under sub-section (3) of section 33 or under section 76,(h)[ for permitting under section 73 the improvement in the urban area or the management, use and regulation of any land or building including its erection, re-erection and enlarging of its wall or any projecting portion,] [Substituted by Rajasthan Act 26 of 1976. dated 17-4-1976. w.e.f. 28-2-1976.](i)generally for carrying out the purpose of this Act.
