Section 31(2) in West Bengal Advocates Welfare Corporation Act, 2012
(2)In particular and without prejudice to the generality of the foregoing power, such regulations may provide for all or any of the following matters, namely:-(a)the time and place of meetings of the Corporation and the procedure to be followed in regard to transaction of business at such meetings;(b)the conditions of appointment and service, and the scales of pay, of officers and other employees of the Corporation other than the Managing Director, the General Manager and the Chief Accounts Officer.
