Section 19 in The U. P. Industrial Area Development Act, 1976
19. Power to make regulations.
(1)The Authority may, with the previous approval of the State Government, make regulation not inconsistent with the provisions of this Act or the rules made thereunder for the administration of the affairs of the Authority.(2)In particular, and without prejudice to the generality of the foregoing power, such regulation may provide for all or any of the following matters, namely,-(a)the summoning and holding of meetings of the Authority, the time and place where such meetings are to be held, the conduct of business at such meetings, and the number of members necessary to form a quorum thereat;(b)the powers and duties of the Chief Executive Officer;(c)the form of register of application for permission to erect a building;(d)the management of properties of the Authority ;(e)fees to be levied in the discharge of its functions;(f)such other matters as are to be provided for in regulation.Notifications
