Section 117(2) in The Goa Rehabilitation Board Act, 2006
(2)In particular and without prejudice to the generally of the foregoing power, such regulations may provide for all or any of the following purposes, namely:-(a)conditions of service of officers and other employees of the Board under section 13;(b)service regulations under section 15;(c)day, time, place, notice, management and adjournment of meetings of Board under section 17;(d)manner in which and the purposes for which persons may be associated with the Board under section 18;(e)matters relating to appointment and functions of committees under section 19;(f)any matter which is required to be, or may be, laid down by regulations.
