Section 35(2)(k) in The Inland Waterways Authority Of India Act, 1985
(k)[ the terms and conditions for issue of bonds, debentures or other instruments; (l) the time, place and the rules of procedure with regard to the transaction of business at its meetings including the quorum under sub-section (1) of section 5A.] [New clause added by Inland Waterways Authority of India Act, 2001(40 of 2001) ]