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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Madhya Pradesh - Subsection

Section 29(2) in The M.P. Khadi Tatha Gramodyog Adhiniyam, 1978

(2)Without prejudice to the generality of the foregoing power, such regulations may provide for all or any of the following matters, namely :-
(a)the procedure to be followed at meetings of the Committees appointed by the Board and the number of members which shall form a quorum at a meeting;
(b)the allowance to be paid to the members of the Board and the Committee for attending the work of the Board or Committee;
(c)the pay and allowances and leave and other conditions of service of officers (other than those appointed by the State Government) and other employees of the Board;
(d)the maintenance of the accounts of the Board;
(e)the maintenance of the registers and other records of the Board and its various committees;
(f)the persons by whom, and the manner in which, payments, deposits and investments may be made on behalf of the Board.