6. Power of Board to make by-laws.- (1) The Board may with the previous sanction of the State Government, make by-laws consistent with this Act and the rides made thereunder, for all or any of the following matters:-
(a)the manner in which its business shall be transacted;(b)the definition of its power to enter into contracts, which shall be binding on it and the manner in which such contracts shall be executed;(c)any other matter for which provision is required to be made for the efficient discharge of its duties or business.(2)The Board may also make regulations for carrying out the objects of a scheme which has come into force under this Act.
