Section 59(2) in The West Bengal Industrial Infra-Structure Development Corporation Act, 1974
(2)In particular, and without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matters, namely :-(a)the allowances and honoraria of the non-official members of the Corporation referred to in section 6;(b)the conditions of appointment and service and the scales of pay of the Chief Executive Officer and the Chief Accounts Officer of the Corporation referred to in section 12;(c)the sums of money to be kept by the Corporation in current and deposit accounts under sub-section (2) of section 18;(d)the conditions subject to which the Corporation may borrow money under sub-section (1) of section 20; -(e)the date by which the annual financial statement and programme of work shall be submitted by the Corporation to the State Government and the form and detail of such statement, referred to in section 24;(f)the form and the manner of maintaining books of accounts and other books under section 25;(g)the form and detail of the annual report to be furnished to the State Government under section 51;(h)the fees which may be charged by the Corporation;(i)any other matter which has to be, or may be, prescribed.
