Section 32(2) in The Oil And Natural Gas Commission Act, 1959
(2)In particular and without prejudice to the generality of the foregoing provision, such regulations may provide for all or any of the following matters, namely:-(a)the terms and conditions of appointment and service and the scales of pay of-employees of the Commission, including payment of travelling and daily allowances in respect of journeys undertaken by such employees for the purposes of this Act ;(b)the time and place of meetings of the Commission, the procedure to be followed in regard to the transaction of business at such meetings and the quorum necessary for the transaction of business at a meeting;(c)the maintenance of minutes of meetings of the Commission and the transmission of copies thereof to the Central Government ;(d)the persons by whom, and the manner in which payments, deposits and investments may be made on behalf of the Commission;(e)the custody of monies required for the current expenditure of the Commission and the investment of monies not so required ;(f)the maintenance of accounts.
