Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com DELHI DEVELOPMENT AUTHORITY REGULATIONS, 1959 CONTENTS CHAPTER 1 :- General 1. Short title 2. Definitions CHAPTER 2 :- . 3. Conduct of business CHAPTER 3 :- Forms of applications for permission under section 13(1) 4. Forms of applications for permission under Section 13(1) 5. Communication of orders on application for development 6. Form of register of application SCHEDULE 1 :- Form of application for permission under Section 13(1) SCHEDULE 2 :- Form of Register of applications for permission to develop land, other than the erection of a building as defined in sub-section (j) of section 2 of the Act. DELHI DEVELOPMENT AUTHORITY REGULATIONS, 1959 In exercise of the powers conferred by sub-section (1) of section 57 of the Delhi Development Act, 1957 (61 of 1957), the Delhi Development Authority, with the previous approval of the Central Government, hereby makes the following regulations, namely CHAPTER 1 General 1. Short title :- These Regulations may be called the Delhi Development Authority Regulations, 1959. 2. Definitions :- In these regulations, unless the context otherwise requires: (a) 'Act' means the Delhi Development Act, 1957 (61 of 1957); (b) 'Authority' means the Delhi Development Authority constituted under section 3 of the Act. CHAPTER 2 . 3. Conduct of business :- The Authority shall meet and shall from time to time make such arrangements not inconsistent with the Act with respect to the place, day, hour, notice, management and adjournment of its meetings and generally with respect to the transaction of business as it may think fit subject to the following provisions, namely: (a) an ordinary meeting shall be held at least once in every month; Provided that between any two successive meetings there shall ordinarily not be an interval of more than 30 days; (b) the Chairman or the Vice-Chairman may, whenever he thinks fit, and shall upon the written request of not less than two members, all an extraordinary meeting; (c) a notice for an ordinary meeting and an extraordinary meeting shall not be less than three days and 24 hours respectively; (d) no business shall be transacted at any meeting unless at least four members are present from the beginning to the end of the meeting; (e) every meeting shall, if the Chairman is present be presided over by him and if he is absent, the Vice-Chairman. If neither is present, it shall be presided over by such one of the members present as may be chosen by the meeting; (f) all questions shall be decided by a majority of votes of the members present and voting, the person presiding having a second or casting vote in all cases of equality of votes; (g) if a poll be demanded, the names of the members voting and the nature of their votes shall be recorded by the person. (h) minutes shall be kept of the names of the members present of the proceedings at each meeting in a book to be provided for this purpose, which shall be signed at the ensuing meeting by the person presiding at such meeting, and shall be open to inspection by any member during office hours; and (i) no person shall be entitled to object to the text of the minutes of any meeting unless he was present at the meeting to which they relate. CHAPTER 3 Forms of applications for permission under section 13(1) 4. Forms of applications for permission under Section 13(1) :- Every person or body (including a department of Government) desiring to obtain the permission referred to in Section 12 of the Act shall make an application in writing to the Authority in the form prescribed in schedule I to these Regulations. 5. Communication of orders on application for development :- All communications containing the grounds of refusal of permission for development shall be addressed in the name of the applicant and be sent to him by registered post acknowledgement due and shall constitute conclusive evidence of the fact that the decision of the Authority has been communicated. 6. Form of register of application :- The register of applications for permission to develop land shall, contain the par ticulars as prescribed in Schedule II to the Regulations. SCHEDULE 1 Form of application for permission under Section 13(1) SCHEDULE 2 Form of Register of applications for permission to develop land, other than the erection of a building as defined in sub-section (j) of section 2 of the Act. SCHEDULE II Form of Register of applications for permission to develop land, other than the erection of a building as defined in sub-section (j) of section 2 of the Act. (1) Serial No (2) Name and address of applicant (3) Date of receipt of the application under section 13 in the office of the Authority (4) Description of the land, its location and area (5) Orders passed on the application (a) Whether permission granted or refused (with resolution number and date) (b) Grounds of refusal of permission. (c) Date of communication of the decision to applicant (6) Remarks, if any FOR PERMISSION TO ERECT A BUILDING ON VACANT LAND OR FOR ADDITIONS, ALTERATIONS AND/OR REPAIRS TO AN EXISTING BUILDING (1) Serial No. address. (2) Name and address of applicant.. (3) Date of receipt of the application under section 13 in the office of Authority.. (4) Description of the land, its location and area. (5) Orders passed on the application (a) whether permission granted or refused (with resolution number and date). (b) grounds of refusal of permission (c) date of communication of the decision to the applicant (6) Remarks, if any