Section 39(2) in Bihar Agricultural and Rural Area Development Agency Act, 1978
(2)In particular, and without prejudice to the generally of the foregoing power, such regulations may provide for all or any of the following matters, namely:-(a)procedure for conduct of business at the meetings of the Board and the Executive Committee;(b)functions, powers and duties of officers and servants of the Agency;(c)appointments, promotions and conditions of services of officers and servants of the Agency;(d)manner in which charges, rates, dues, etc. shall be fixed and recovered;(e)punishments for breach of any regulations;(f)manner of preparation and publication of plans, programmes, etc.
