Section 35(2) in The Footwear Design and Development Institute Act, 2017
(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 manner of appointment of the Managing Director, Secretary and Executive Director and terms and conditions of his services;(b)the terms and conditions of service of the Managing Director, Secretary and the Executive Director under sub-section (1) of section 16, sub-section (1) of section 17 and sub-section (1) of section 18;(c)the form and manner in which the books of account of the Institute shall be maintained under sub-section (1) of section 23; and(d)any other matter which is required to be, or may be, prescribed.
