Section 29(2) in The Gujarat Backward Classes Development Corporation Act, 1985
(2)In particular and without prejudice to generality of the foregoing power, such rules may provide for all or any of the following matters, namely:-(a)the terms and conditions of services of the directors and the fees and allowances payable to them;(b)functions, in additions to those specified in sub-section (2) of Section 17, to be discharged by the Corporation and the conditions and restrictions subject to which those functions shall be discharged;(c)the form and manner in which accounts shall be maintained and the balance-sheet and income and expenditure account shall be prepared;(d)the form in which certificate shall be issued by the managing director, the period within which and the authority before whom an appeal shall be filed, and procedure to be followed by the appellate authority under section 23;(e)any other matter which is required to be or may be prescribed.
