Section 39(2) in The Export-Import Bank Of India Act, 1981
(2)In particular and without prejudice to the generality of the foregoing power, such regulations may provide for—(a)the times and places of the meetings of the Board or of any committee constituted under this Act and the procedure to be followed at such meetings including the quorum necessary for the transaction of business;(b)the fees and allowances that may be paid to the directors and the members of a committee;(c)the form and manner in which the balance-sheets and the account of the Export Development Fund and the Exim Bank shall be prepared:(d)the duties and conduct, and the terms and conditions of service of the officers and other employees of the Exim Bank;(e)the establishment and maintenance of provident fund or any other fund for the benefit of the officers and other employees of the Exim Bank; and(f)any other matter which is to be, or may be, prescribed.
