Section 132(1) in Sikkim Urban and Regional Planning and Development Act, 1998
(1)The Authority may, with the previous approval of the Government make regulations not inconsistent with this Act and the rules made thereunder to carry out the purposes of this Act; and without prejudice to the generally of this power such regulations may provide for:-(a)The powers and duties of the officers and employees of the Authority the salaries, allowances and conditions of service of its officers and employees;(b)The terms and conditions of the continuance of use of any land used otherwise than in conformity with a perspective plan or development or an annual plan;(c)The fees and allowances which may be paid to the members of the Advisory Council for attending its meetings under sub-section (5) of section 26;(d)The summoning and holding of meetings of a Committee constituted under section 27, the time and place where such meeting are to be held, the conduct of business at such meeting and the number of members necessary to form a quorum under sub-section (2) of section 27;(e)The fee and allowances payable to the members of the Committee (other than the members of the Authority) for attending the meeting of the Committee or any other work of the Authority under sub-section (3) of section 27;(f)Works for the maintenance, improvement and other alternations of any building for which permission shall not be required under section 44;(g)The form in which application of permission under sub-section (1) of section 45, the particulars to be contained in and the documents to be accompanied with such application;(h)The manner in which order under sub-section (2) of section 45 shall be communicated to the applicant under sub-section (5) of section 45;(i)The amount of leviable users charges and its manner of collection under sub-section (2), and terms and conditions including beneficiaries from which users charges may be collected under sub-section (3) of section 89;(j)The principles, guidelines, planning norms and standards, building regulations, conditions and restrictions in accordance with which developments may be undertaken or regulated; and(k)Any other matter which has to be or may be prescribed by regulations and or any matter for efficient administrating of the objectives of this Act.
