Section 56(2) in The M.P. Vidyut Sudhar Adhiniyam, 2000
(2)In particular, and without prejudice to the generality of the foregoing power and matters specifically provided for in this Act, such rule may provide for all or any of the following matters, namely :-(a)the procedure to be adopted by the Selection Committee for discharge of functions under the Act;(b)the salaries and allowances payable to members and other terms and conditions of service applicable to members; and(c)the preparation and implementation of the transfer schemes, the transfer of assets, liabilities and personnel to effect the re-organisation of the Board.
