Section 11 in The Punjab Rural Development Act, 1987
11. Power to make regulations
(1)The Board may, from time to time, with the previous approval of the Government, make regulations not inconsistent with this Act and the rules made thereunder for the purposes of giving effect to the provisions of this Act.(2)In particular and without prejudice to the generality of the foregoing powers, such regulations may provide for -(a)transacting business at the meeting of the Board;(b)the conditions of service of the officers and other employees of the Board and their functions and duties.
