Section 29(2) in The Micro, Small And Medium Enterprises Development Act, 2006
(2)In particular, and without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matters, namely:—(a)the term of office of the members of the Board, the manner of filling vacancies, and the procedure to be followed in the discharge of functions by the members of the Board under sub-section (4) of section 3;(b)the powers and functions of the Member-Secretary under section 6;(c)the manner in which the Fund may be administered under sub-section (1) of section 14;(d)the criteria based on which sums may be released under sub-section (3) of section 14;(e)the information to be furnished and the form in which it is to be furnished under sub-section (2) of section 26; and(f)any other matter which is to be or may be prescribed under this Act.
