Section 14 in Haryana Murrah Buffalo and Other Milch Animal Breed Rules, 2002
14. Powers of Board to make regulations. Sections 15 and 17.
(1)Subject to the provisions of the Act and the rules the Board may make regulations for carrying out the purpose of the Act and the rules.(2)In particular, and without prejudice to the generality of the foregoing powers, the Board may make regulations providing for all or any of the following matters, namely :-(a)the procedure in accordance with which the meetings of the Board shall be convened under rule 7(2);(b)the other officers referred to in rule 8(1)(e); which the Board may have and the terms and conditions of service of such officers;(c)the winding up of the committee/sub-committee by the Board under rule 12 and the maximum number of members thereof, the quorum of such committee/sub-committee and the matter in which they shall transact their business;(d)the control, administration, custody and management of the fund under rule 10;(e)the powers, duties and functions to be exercised or performed by the officers of the Board under rule 8;(f)procedure to generate, maintain and operate the Fund under rules 2 and 10;(g)any other matter to carry out the purposes of the Act and the rules.
