Section 34 in The Bihar Khadi and Village Industries Act, 1956
34. Regulations.
(1)The Board may, with the previous sanction of the State Government, make Regulations not inconsistent with this Act and the Rules made thereunder and publish them in the Official Gazette.(2)In particular and without prejudice to the generality of the foregoing power, the Board may make Regulations providing for -(a)the procedure and disposal of its business;(b)remuneration, allowances and other condition of service of members of the staff of the Board, [other than Financial Advisor and Chief Accounts Officer to the Board;] [Added by Bihar Act No. 2 of 1964.] and(c)functions and duties of the members of the staff of the Board, [other than Financial Advisor and Chief Accounts Officer to the Board.] [Added by Bihar Act No. 2 of 1964.]
