Section 41(2) in The Indian Institutes of Information Technology (Public-Private Partnership) Act, 2017
(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 form and manner in which the State Government shall submit proposal to the Central Government under sub-section (2) of section 11;(b)the investment proposal of capital in establishment of the Institute and the respective shares under sub-section (7) of section 11;(c)the travelling and other allowances payable to members of the Co-ordination Forum under sub-section (4) of section 39;(d)the procedure to be followed in the meetings of the Co-ordination Forum under sub-section (4) of section 40.
