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Coastal Aquaculture Authority Act, 2005 25. Power of Authority to Make Regulations.- 1. The Authority may, by notification in the Official Gazette, make regulations not inconsistent with the provisions of this Act and the rules made there under to carry out the purposes of this Act. 2. In particular, and without prejudice to the generality of the foregoing powers, such regulations may provide for all or any of the following matters, namely: - a. the times and places of the meetings of the Authority and the rules of procedure to be observed in regard to the transaction of business at its meetings (including quorum thereat) under sub-section (7) of section 7; b. the terms and conditions of appointment of the officers and other employees under sub-section (7) of section 9; c. the terms and conditions of appointment of adviser or consultant under sub-section (2) of section 9; d. for the construction and operation of coastal aquaculture farms within the coastal areas under clause (a) of sub-section (7) of section 11; e. the form and conditions of registration under clause (c) of sub-section (3) of section 13; f. generally for better regulation of the coastal aquaculture.    |
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