Section 109(2) in The Gujarat Maritime Board Act, 1981
(2)In particular and without prejudice to the generality of the foregoing power, such rules may be made, for all or any of the following matters, namely-(a)fees and allowances payable to the members of the Board or any of its committees for attending meetings of the Board or its committee or for attending any work of the Board, under Section 12;(aa)[ the terms and conditions of service of the Chief Executive Officer under subsection (1) of Section 17;] [Clause (aa) was inserted, by Gujarat 3 of 1996, Section 17 (1) (w.r.e.f. 08-09-1995).](b)the mode of executing contracts under Section 24 ;(c)factors to be taken into consideration for determining fair and reasonable compensation under sub-section (3) of Section 36 ;(d)the terms and conditions of appointment of persons as member of a Local Advisory Committee under sub-section (1) of Section 106 : and(e)any other matter which is to be may be prescribed by rules.
