Section 23(2) in Assam Homoeopathic Medicine Act, 1955
(2)(a)The time and place at which the meeting shall be held;(b)the issue of the notice convening such meetings;(c)the conduct of business thereat;(d)the salary, allowances and other conditions of service of officers and servants of the Board other than the Registrar;(e)all other matters which may be necessary for the purpose of carrying out the object of this Act.
