Section 51(2) in The Goa Information Technology Development Act, 2007
(2)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:-(a)under section 6, the salary and allowances and honorarium of members of the Corporation;(b)under section 12, the conditions of appointment and service and the scales of pay of the Managing Director and Chief Accounts Officer of the Corporation;(c)under section 18, the sums of money to be kept by the Corporation in current and deposit accounts;(d)under section 20, the condition subject to which the Corporation may borrow;(e)under section 24, the date by which the annual financial statement and programme of work shall be submitted by the Corporation to the Government and the form and manner of preparing such statements;(f)under section 25, the manner of maintaining accounts;(g)under section 43, the form of, and the details to be given in the annual report;(h)the fees which may be charged by the Corporation;(i)any other matter which has to be, or may be, prescribed by the rules.
