Section 57(2) in The Gurugram Metropolitan Development Authority Act, 2017
(2)In particular and without prejudice to the generality of the foregoing power, such regulations may provide for all or any of the following, matters, namely:-(a)the manner, the period and the terms and conditions of appointment of temporary staff under sub-section (3) of section 10;(b)the form and manner, in which the Chief Executive Officer, officers of the Authority and members of the Residents Advisory Council shall make a declaration, as soon as may be after their appointment and every year thereafter, on the extent of their interest under section 14;(c)the manner in which the Authority may purchase, exchange, transfer, hold, lease, manage and dispose land under clause (b) of sub-section (2) of section 16;(d)the form and manner in which any board, company, agency or person its proposal under sub-section (2) of section 19;(e)the mechanisms of promotion, collaboration and facilitation under sub-section (6) of section 27;(f)the terms and conditions of constitution of coordination committees and standing committees for exercising any power or discharging any function or for monitoring or reporting or advising upon, any matter which the Authority may refer to them under sub-section (1) of section 28;(g)the form and manner in which a member shall make a declaration under sub-section (2) of section 29;(h)the fee, remuneration and the period of appointment of experts under section 30;(i)the investments in which the Authority may invest any portion of its funds under sub-section (1) of section 35;(j)the manner in which surplus on account of the cess shall be returned or adjusted under sub-section (1) of section 42;(k)any other matter which has to be or may be, specified by regulations.
