Section 25 in Tamil Nadu Real Estate (Regulation and Development) Rules, 2017
25. Additional powers of the Authority.
(1)In addition to the powers specified in sub-section (2) of section 35 of the Act, the Authority shall have the following additional powers, namely:(a)To require the promoter, allottee or real estate agent to furnish in writing such information or explanation or produce such documents within such reasonable time, as it may deem necessary;(b)requisitioning, subject to the provisions of sections 123 and 124 of the Indian Evidence Act, 1872 (1 of 1872), any public record or document or copy of such record or document from any office.(2)The Authority may, call upon such experts or consultants from the fields of economics, commerce, accountancy, real estate, town planning, competition, construction, architecture, or engineering or from any other discipline as it deems necessary, to assist the Authority in the conduct of any inquiry or proceedings before it.(3)The Authority may, in the interest of the allottee's, inquire into the payment of amounts imposed as penalty, interest or compensation, paid or payable by the promoter, in order to ensure that the promoter has not -(a)withdrawn the said amounts from the account maintained as provided under sub-clause (D) of clause (l) of sub¬section (2) of section 4 of the Act; or(b)used any amounts paid to such promoter by the allottee's for the real estate project for which the penalty, interest or compensation is payable, or any other real estate project;(c)recovered the amounts paid as penalty, fine or compensation from the allottee's of the relevant real estate project or any other real estate project.(4)The Authority shall have the powers to levy fee and prescribe advertisement charges and collect the same from the developers and advertisers willing to advertise on the website of the authority besides prescribing and collecting any other charges or fees/penalties from the developers/promoters/real estate agents or any other individual or agency.(5)The Authority shall advertise the vacancies and qualification and complete selection process at least one month prior to the date on which vacancy arises in order to avoid any gap in the office and to provide uninterrupted service of the Authority.
