Section 79(9) in The Punjab Reorganisation Act, 1966
(9)The Bhakra Management Board may, with the previous approval of the Central Government and by notification in the Official Gazette, make regulations consistent with this Act and the rules made thereunder, to provide for -(a)regulating the time and place of meetings of the Board and the procedure to be followed for the transaction of business at such meetings;(b)delegation of powers and duties to the Chairman or any officer of the Board;(c)the appointment, and the regulation of the conditions of service, of the officers and other staff of the Board;(d)any other matter for which regulations are considered necessary by the Board.
