The Delhi Urban Art Commission Act, 1973

27 sections.

Official Hindi (PDF) ↗

• Section 1 — Short title, extent and commencement.
• Section 2 — Definitions.
• Section 3 — Establishment of the Commission.
• Section 4 — Composition of the Commission.
• Section 5 — Terms and conditions of service of members.
• Section 6 — Meetings of the Commission.
• Section 7 — Vacancies amongst members or defect in constitution not to invalidate acts or proceedings of the Commission.
• Section 8 — Temporary association of persons with the Commission for particular purposes.
• Section 9 — Appointment of staff of the Commission.
• Section 10 — Authentication of orders and other instrument of the Commission.
• Section 11 — Functions of the Commission.
• Section 12 — Duty of local bodies to refer development proposals, etc., to the Commission.
• Section 13 — Appeal to the Central Government in certain cases.
• Section 14 — Power to revise decision in certain cases.
• Section 15 — Powers of the Commission.
• Section 16 — Payment to the Commission.
• Section 17 — Fund of the Commission.
• Section 18 — Budget.
• Section 19 — Annual report.
• Section 20 — Accounts and audit.
• Section 21 — Returns and information.
• Section 22 — Power to exempt.
• Section 23 — Delegation of powers.
• Section 24 — Members and officers of the Commission to be public servants.
• Section 25 — Protection of action taken in good faith.
• Section 26 — Power to make rules.
• Section 27 — Power to make regulations.