Section 14 in The Bengal State Aid To Industries Act, 1931
14. Power of Board to make regulations.
(1)The Board may make regulations in regard to the following matters, namely :-(i)the time and place of meetings ;(ii)the manner in which notice of meetings shall be given;(iii)the conduct of proceedings at meetings ;(iv)the division of duties among the members of the Board ;(v)the appointment, duties and procedure of special committees consisting wholly of members of the Board or partly of such members and partly of other persons; and(vi)generally, the carrying out of the purposes of this Act.(2)Any regulation made under sub-section (1) which is repugnant to the provisions of any rule made under section 32 shall, to the extent of such repugnancy, but not otherwise, be void.(3)[ No recommendation for State aid made by the Board, no proceedings at meetings of the Board and no action taken by the Board shall be called in question by reason merely of-(a)the existence of any vacancy in, or any defect in the constitution of, the Board, or(b)any defect or irregularity not affecting the merits of the case.]
