Section 34 in The Punjab Khadi and Village Industries Board Act, 1955
34. Rules.
(1)The Government may, by notification in the Official Gazette, make rules for carrying out the purposes of this Act.(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 :-(a)[ the allowances of non-official members of the Board and the honorarium and allowances of the Chairman under sub-section (2) of section 4;] [Substituted by Punjab Act No. 30 of 1964.].(aa)[ the salary and allowances of the Chief Executive under sub-section (2A) of section 4;] [Inserted vide Haryana Act 22 of 1980.](b)the functions of the Board under section 12;(c)the manner and form in which contracts shall be entered into under section 13;(d)the particulars of the programme under section 23(1);(e)the form in which and the date before which the supplementary programme shall be submitted under section 27;(f)the form in which and the date before which the supplementary budget shall be submitted under section 27;(g)the manner in which the annual report shall be prepared and forwarded to the Government under section 28;(h)the manner of maintenance of accounts and preparation of annual statement of accounts under section 30(1);(i)any other matter which is, or may be, preseribed under this Act.
