Section 32(2) in The West Bengal State Council Of Technical Education Act, 1995.
(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 acquisition, possession and disposal of property by the Council, the conditions of such acquisition, possession and disposal, and performance by the Council of the functions referred to in sub-section (2) of section 3;(b)the composition, powers and functions of Governing Bodies of polytechnics and technical institutions;(c)the method of recruitment, the terms and conditions of service including the scales of pay and the rules of discipline relating to the Secretary of the Council;(d)the rates at which the Council shall pay travelling allowance to the persons referred to in section 13;(e)the Provident Fund referred to in clause (xxi) of sub-section (1) of section 14;(f)the form in which the budget estimate of the Council, as referred to in sub-section (1) of section 18, shall be prepared;(g)the manner in which all payments to and from the Fund shall be made;(h)the manner of reappropriation under section 21;(i)the manner and form in which accounts of receipts and expenditure shall be kept under section 23;(j)the manner in which examination and audit of the accounts of the Council shall be made;(k)the reports, returns and statements to be furnished by the Council under section 26 and the forms of, such reports, returns and statements;(l)any other matter required to be prescribed or to be provided for by rules.
