Section 78(2) in The Electricity (Supply) Act, 1948
(2)In particular, and without prejudice to the generality of the foregoing power, such rules may provide for-(a)[ [the powers of the Chairman and the term of office][of the Chairman and other members of the Board, the conditions under which they shall be eligible for re-appointment and their remuneration, allowances and other conditions of service;] [Substituted by Act 57 of 1949, Section 6, for Clause (a) (w.e.f. 21.12.1949). ](b)the terms and conditions of appointment of members of [State Electricity Consultative Councils] [ Substituted by Act 101 of 1956, Section 22, for " State Electricity Councils" (w.e.f. 30.12.1956).] and Local Advisory Committees, the convening of meetings of such Councils and Committees, and the conduct of business thereat;(c)the form in which the annual financial statement and supplementary statements under section 61 shall be prepared by the Board, and the particulars to be included therein;(d)the conditions subject to which the Board may borrow under section 65;(e)the manner in which stock issued by the Board shall be issued, transferred, dealt with and redeemed;(f)the manner in which the accounts of the Board shall be published under section 69;(g)the form in which and the date by which the annual report of the Board shall be submitted under section 75, and the form and manner of furnishing statistics and returns by the Board under that section;(h)the business of the Board upon which the Local Advisory Committees concerned shall be consulted.[78-A. Directions by the State Government.-(1) In the discharge of its functions, the Board shall be guided by such directions on questions of policy as may be given to it by the State Government.
