Section 29 in The M.P. Khadi Tatha Gramodyog Adhiniyam, 1978
29. Power to make regulations.
(1)The Board may make regulations not inconsistent with this Act and the rules made thereunder for enabling it to discharge its functions under this Act.(2)Without prejudice to the generality of the foregoing power, such regulations may provide for all or any of the following matters, namely :-(a)the procedure to be followed at meetings of the Committees appointed by the Board and the number of members which shall form a quorum at a meeting;(b)the allowance to be paid to the members of the Board and the Committee for attending the work of the Board or Committee;(c)the pay and allowances and leave and other conditions of service of officers (other than those appointed by the State Government) and other employees of the Board;(d)the maintenance of the accounts of the Board;(e)the maintenance of the registers and other records of the Board and its various committees;(f)the persons by whom, and the manner in which, payments, deposits and investments may be made on behalf of the Board.(3)No regulation made by the Board shall have effect until it has been approved by the State Government and published in the Gazette, and the State Government, in approving a regulation may make any change therein which appears to it to be necessary.(4)The State Government may, by notification, cancel any regulation which it has approved and, thereupon, the regulation shall cease to have effect.
