Section 26(2) in The Khadi And Village Industries Commission Act, 1956
(2)In particular, and without prejudice to the generality of the fore-going power, such rules may provide for all or any of the following matters, namely:--(a)[ the manner of filling casual vacancies among the members of the Commission and the terms and conditions of service of the chairman, the Chief Executive Officer, the Financial Adviser and other members of the Commission including the salary and allowances to be paid to them and the travelling and daily allowances to be drawn by them when they are on tour;] [Substituted by Act 12 of 1987, Section 14 (w.e.f. 24.7.1987)](aa)[ the powers to be exercised and functions to be discharged by the Chief Executive Officer under sub-section (1) of section 5; [Inserted by Act 10 of 2006 (w.e.f. 22.3.2006) ](ab)the financial matters in respect of which the Financial Adviser shall be in charge under section 5A;(ac)the transaction of business at the meetings of the Board under sub-section (2) of section 10](b)[***] [Omitted by Act 12 of 1987, Section 14, (w.e.f. 24.7.1987)] the procedure to be followed in removing a member who is or becomes subject to any disqualification;(c)the term of office and other conditions of service of, the procedure to be followed in the discharge of functions by, and the manner of filling casual vacancies among, members of the Board;(cc)[ ***] [Inserted by Act 32 of 1961, Section 13. ](d)[ ***] [Inserted by Act 32 of 1961, Section 13. ](dd)[ the constitution of the Standing Finance Committees under sub-section (1) of section 19A; [Omitted by Act 12 of 1987, Section 14, (w.e.f. 24.7.1987)](ddd)the procedure to be followed by the Tribunal in deciding questions referred to it under sub-section (2) of section 19B;](e)the date by which, and the form in which, the budget shall be prepared and submitted in each year under sub-section (1) of section 20;(f)the procedure to be followed for placing the Commission in possession of funds;(g)the procedure to be followed and the conditions to be observed in borrowing moneys or in granting loans;(h)the conditions subject to which, and the mode in which, contracts may be entered into by or on behalf of the Commission;(i)the form and manner in which the accounts of the Commission shall be maintained under sub-section (1) of section 23;(j)the form and manner in which the returns, reports or statements shall be submitted under section 24; and(k)any other matter which has to be, or may be, prescribed.[* * * * *] [Sub-section (3) omitted by Act 12 of 1987, Section 14 (w.e.f. 24.7.1987)]
