(1) The Corporation may, with the previous sanction of the Central Government, by notification in the Gazette of India, make regulations for carrying out its functions under this Act. (2) In particular and without prejudice to the generality of the foregoing power, in such regulation the Corporation may make provision for-- (a) making of appointments and promotions of its officers and servants; (b) specifying other conditions of service of its officers and servants; (c) specifying the manner in which water rates and charges for electrical energy shall be recovered; (d) preventing the pollution of water under its control; (e) regulating the taking out of fish from the water under its control; (f) regulating its proceedings and business; (g) prescribing punishment for breach of any regulation. (3) All regulations made under sub-sections (1) and (2) shall, as soon as possible, be published also in the Official Gazettes of the State Governments.Open in Lexace · Ask the AI about this section
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