Section 35 in The Punjab Khadi and Village Industries Board Act, 1955
35. Regulations.
(1)The Board may, with the previous sanction of the State Government, make regulations consistent with this Act and the Rules made thereunder and such regulations shall be notified 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 conditions of service of members of the staff of the Board;(c)functions and duties of the Secretary, Joint Secretary and other members of the staff of the Board.(d)functions of committees and the procedure to be followed by such committees in the discharge of their functions.
