Section 52 in Gujarat Gas (Regulation of Transmission, Supply and Distribution) Act, 2001
52. Power to make regulations.
(1)The Authority may, with the previous approval of the State Government, by notification in the Official Gazette, make regulations not inconsistent with this Act and the rules made thereunder, for enabling it to perform its functions under this Act.(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.(3)In making regulations under this section, the Authority may direct that a breach thereof shall be punished with fine not exceeding five lakhs of rupees and when the breach is a continuing one, with fine not exceeding twenty thousand rupees for every day during which the breach continues after conviction for the first breach.(4)All regulations made under this section shall be laid for not less than thirty days before the State Legislature as soon as possible after they are made and shall be subject to rescission by the State Legislature or to such modification as the State Legislature may make during the session in which they are so laid or the session immediately following.(5)Any rescission or modification so made by the State Legislature shall be published in the Official Gazette, and shall thereupon take effect.
