Section 34(2) in Gujarat Road Safety Authority Act, 2018
(2)In particular, and without prejudice to the generality of the foregoing provision, the State Government may make rules for all or any of the following matter, namely:-(a)functions to be performed by the Authority in addition to the functions provided in section 4;(b)the designation, method of appointment and other conditions of service of the officers and staff of the Authority;(c)the form and the time for preparation of annual report under section 20;(d)any other matter which is required to be, or may be, prescribed.
