Section 38A(2) in The Cost And Works Accountants Act, 1959
(2)In particular, and without prejudice to the generality of the foregoing powers, such rules may provide for all or any of the following matters, namely:—(a)the manner of election and nomination in respect of members to the Council under sub-section (2) of section 9;(b)the terms and conditions of service of the Presiding Officer and Members of the Tribunal, place of meetings and allowances to be paid to them under sub-section (3) of section 10B;(c)the procedure of investigation under sub-section (4) of section 21;(d)the procedure while considering the cases by the Disciplinary Committee under sub-section (2) and fixation of allowances of the nominated members under sub-section (4) of section 21B;(e)the procedure to be followed by the Board in its meetings under section 29C; and(f)the terms and conditions of service of the Chairperson and members of the Board under sub-section (1) of section 29D.
