Section 25 in The Punjab Health Systems Corporation Act, 1996
25. Power to make Regulations.
- The Corporation may make regulations not inconsistent with this Act to provide for all or any of the following matters, namely :-(a)the duties of the members, officers and employees of the Corporation and their salaries, allowances and other terms and conditions of service ;(b)the procedure to be followed at the meetings of the Corporation and the manner in which the Corporation shall conduct its meetings ;(c)the administration of the funds and other properties of the Corporation and the maintenance of its accounts ;(d)the procedure to be followed by the Corporation in inviting, considering and accepting tenders ; and(e)any other matter arising out of the functions of the Corporation under this Act in which it is required, necessary or expedient to make regulations.
