Section 16(2) in The Indian Iron And Steel Company (Taking Over Of Management) Act,1972
(2)In particular, and without prejudice to the generality of the foregoing power, such rules may provide for--(a)[ allowances which may be received by the Chairman and other members of the Board of management for attending any meeting of the Board of management;] [Substituted by Act 36 of 1974, Section 10, for cl. (a) (w.e.f. 28-6-1974). ](b)the procedure to be followed by the said Board.
