Section 33(2) in Himachal Pradesh Ex-servicemen Corporation Act, 1979
(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 salary and allowances payable to the Chairman-cum-Managing Director, the Vice-Chairman and the Director referred to in clause (e) of sub-section (1) of section 7. [In Section 33 (2) clauses (a) and (b) subs, and (c) omitted vide Act, No. 16 of 1981 repealed by Act No. 13 of 1984 effective w.e.f. 25-8-1981.](b)the terms and conditions of appointment, including salary and allowances of the Secretary-cwm-Chief Accounts Officer under sub-section (6) of section 7;](c)[ X X X X X;] [In Section 33 (2) clauses (a) and (b) subs, and (c) omitted vide Act, No. 16 of 1981 repealed by Act No. 13 of 1984 effective w.e.f. 25-8-1981.](d)other functions which the Corporation may discharge in addition to those mentioned in sub-section (2) of section 15;(e)the form in which the certificate [under section 20] [In clause (e) words and figure 'under section 20' inserted and for the words 'Managing Director' the words 'Chairman-cum-Managing Director', substituted vide Act, No. 16 of 1981 repealed by Act No. 13 of 1984 effective w.e.f. 25-8-1981.] shall be granted by the [Chairman-cum-Managing Director] [In clause (e) words and figure 'under section 20' inserted and for the words 'Managing Director' the words 'Chairman-cum-Managing Director', substituted vide Act, No. 16 of 1981 repealed by Act No. 13 of 1984 effective w.e.f. 25-8-1981.] and the procedure that shall be observed for determining the amount;(f)the financing institutions for the purposes of priority of charge under section 21;(g)the form and manner in which accounts shall be maintained arid the balance-sheet and profit and loss account shall be prepared; and(h)any other matter which is required to be, or may be, prescribed.
