The Board shall from time to time make rules -(a)fixing the amount and nature of the security to be furnished by any officer or servant of the Board from whom it may be deemed expedient to require security;(b)for regulating the grant of leave of absence, leave allowances and acting allowances to the officers and servants of the Board; [**] [Words omitted by W.B. Act 32 of 1955.](c)for establishing and maintaining a provident or annuity fund, for compelling all or any of the officers or servants of the Board (other than any [servant of the Government] [Words substituted by the Adaptation of Laws Order, 1950.] in respect of whom a contribution is paid under section 146) to contribute to such fund, at such rates and subject to such conditions as may be prescribed by such rules, and for supplementing such contributions out of the funds of the [Board;] [Word substituted by W.B. Act 32 of 1955.](d)[ regulating the compassionate allowance and gratuities to officers and servants of the Board and families of deceased officers and servants] [Clauses (d), (e) and (f) inserted by W.B. Act 32 of 1955.];(e)[ prescribing the qualifications for employment of officers and servants of the Board; and] [Clauses (d), (e) and (f) inserted by W.B. Act 32 of 1955.](f)[ regulating the conduct of officers and servants of the Board] [Clauses (d), (e) and (f) inserted by W.B. Act 32 of 1955.]:[Provided that a servant of the] [Proviso substituted by the Government of India (Adaptation of Indian Laws) Order, 1937.] [Government] [Words substituted by the Adaptation of Laws Order, 1950.] employed as an officer or servant of the Board shall not be entitled to leave or leave allowances otherwise than as may be prescribed by the conditions of his service under the [Government] [Words substituted by the Adaptation of Laws Order, 1950.] relating to transfer to foreign service.
