Section 19(3) in THE KARNATAKA PRISON DEVELOPMENT BOARD ACT, 2021
(3)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:-(i)regarding the terms and conditions of inviting experts, under section(ii)regarding the quorum and procedure of the meeting, under sub- section (iv) of section 5;(iii)regarding method of recruitment and condition of service of officers and employees of the Board, under section 7;(iv)regarding the purposes for which the Prison Development Fund shall be used, under sub-section (2) of section 10;(v)the manner of investing the excess money, under sub-section (3) of section 10;(vi)regarding conditions of borrowing any sum required by the Board for the purposes of this Act, under section 11;(vii)the manner and form of Budget, under sub-section (1) of section 14;(viii)the form and manner of Annul Statement of accounts of the Board, under sub-section (1) of section 15; and(ix)to make rules, to carry out the purposes of the Act.
