Section 46(2) in The State Agricultural Credit Corporations Act, 1968
(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)functions which shall be discharged by the Executive Committee;(b)rules of procedure with regard to the transaction of business at a meeting of the Board;(c)rules of procedure with regard to the transaction of business at a meeting of any committee constituted by the Board;(d)the procedure to be followed by the appropriate Government or the authority specified by the appropriate Government for issuing the certificate under section 28;(e)the manner in which the general meeting shall be convened, the quorum therefor, the procedure to be followed thereat and the manner in which voting rights may be exercised;(f)form and manner in which accounts shall be maintained the balance-sheet and profit and loss account shall be prepared;(g)form in which statement of assets and liabilities shall be furnished;(h)any other matter which is required to be, or may be prescribed.
