Section 32(2) in Punjab Women and Children Development and Welfare Corporation Act, 1979
(2)In particular and without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matters, namely :-(a)the terms and conditions of appointment, including salary and allowances, of the Chairman and the Managing Director;(b)the terms and conditions of appointment, including salary and allowances, of the directions referred to in clause (f) of sub-section (1) of section 7;(c)the circumstances under which the Chairman or the Managing Director or a director referred to in clause (f) of sub-section (1) of section 7 shall be removable during the term of his office;(d)other functions which the Corporation may discharge in addition to those mentioned in sub-section (2) of section 15;(e)the form in which the certificate shall be granted by the Managing Director under section 20 and the procedure that shall be observed for determining the amount;(f)the financing institutions for the purpose of priority of charge under section 21;(g)the form and manner in which accounts shall be maintained and the balance-sheet and profit and loss account shall be prepared; and(h)any other matter which is required to be or may be prescribed.
