Section 30(2) in Bombay Khadi and Village Industries Act, 1960
(2)In particular, and without prejudice, to the generality of the foregoing power, a Board may make regulations providing for(a)the procedure and disposal of its business:(b)remuneration, allowances and other conditions of service of officers and servants of the Board:(c)functions and duties of the officers and servants of the Board:(d)functions of committees and the procedure to be followed by such committees in the discharge of their functions.
