Section 31 in Punjab Women and Children Development and Welfare Corporation Act, 1979
31. Power to make regulations.
(1)The Corporation may, with the previous approval of the Government, make regulations not inconsistent with this Act and the rules farmed thereunder to provide for all matters for which provision is necessary or expedient for the purpose of giving effect to the provisions of this Act.(2)In particular and without prejudice to the generality of the foregoing power such regulations may provide for -(a)the duties which the Chairman and the Managing Director shall perform;(b)the time and places of meetings of the Board and the Committee appointed by it and the procedure to be followed in relation to such meetings;(c)the conditions which may be imposed and the procedure which may be followed in granting loans or entering into other arrangements by the Corporation;(d)the duties and conduct of the officers and other employees of the Corporation;(e)the establishment and maintenance of provident fund and other benefit funds for the officers and other employees of the Corporation; and(f)generally, the efficient conduct of the officers of the Corporation.(3)No regulations made under this Act shall have effect until they are published in the Official Gazette.
