289. Power of State Regulatory Commission to make regulations.
(1)The State Regulatory Commission may, by notification, make regulations consistent with this Act and the rules made thereunder to carry out the purposes of this Act.(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 powers and the duties of the Secretary under sub-section (1) of section 267;(b)the salary and allowances and other terms and conditions of service of the Secretary and the other officers and employees under sub-section (3) of section 267;(c)the terms and conditions of appointment of consultants under subsection (4) of section 267;(d)the manner in which the rates of user charges shall be determined under section 273;(e)any other matter which may be, or is required to be, provided by regulations.Chapter - 29 Public Streets
