28. Power to make regulations .-A Board may make regulations, not inconsistent with this Act, to provide for any one or more of the following matters, namely:-
(a)the appointment, promotion, suspension, [reduction in rank, compulsory retirement,] removal and dismissal of its employees;(b)their leave, leave allowances, pensions, gratuities, compassionate allowances and travelling allowances and the establishment and maintenance of a provident fund or any other fund for their welfare;(c)the terms and conditions of service of persons who become employees of the Board under clause (f) of sub-section (1) of section 29;(d)the time and manner in which appeals may be preferred under sub-section (2) of section 25 and the procedure for deciding such appeals;(e)any other matter which is incidental to, or necessary for, the purpose of regulating the appointment and conditions of service of its employees.
