(2)Without prejudice to the generality of the foregoing power, such regulations may provide for--(a)the methods of appointment, the conditions of service and the scales of pay of the officers and employees of a Food Corporation, other than the Secretary of the Food Corporation of India;(b)the duties and conduct of officers and employees of a Food Corporation, other than the Secretary aforesaid;(c)the functions and duties which may be entrusted or delegated to the mananging director or, as the case may be, the General Manager, of a Food Corporation;(d)the times and places at which meetings of a Food Corporation or any committee thereof shall be held and the procedure to be followed thereat;(e)the fees and allowances payable to the members of a committee under sub-section (6) of section 14 or sub-section (6) of section 24;(f)generally, the efficient conduct of the affairs of a Food Corporation.
