Section 38 in The Rajasthan Khadi and Village Industries Board Act, 1955
38. Power to make regulations.
- The Board may, with the previous sanction of the State Government, make regulations consistent with this Act and the rules made thereunder:-(a)regulating its own procedure and the procedure of its committees, including the Executive Committee.(b)defining the powers of the Secretary and other officers of the Board, and(c)providing for any matter on which regulations are to be or may be made under this Act.
