Section 25(2) in Tamil Nadu Industrial Township Area Development Authority Act, 1997
(2)In particular and without prejudice to the generality of the foregoing power, such regulations may provide for all or any of the following matters, namely:-(a)The summoning the holding of meeting of the Authority, the time and place where such meetings are to be held, the conduct of business of such meetings and the number of members to form it quorum thereat;(b)the powers and duties of the Chief Executive Officer;(c)the form of registers to be maintained by the Authority;(d)the management of properties of the Authority;(e)fees to be levied in the discharge of its functions;(f)conditions of service of the officers and employees of the Authority; and(g)such other matters as are to be provided for in regulations.
