Section 66(2) in Maharashtra Jeevan Authority Act, 1976
(2)Without prejudice to the generality of the foregoing power, such regulations may provide for all or any of the following matters, namely:-(a)the summoning and holding of meetings of [the Authority] [These words were substituted for the words 'the Board' by Maharashtra 25 of 1997, Section 5.] and of the committees appointed by it, the time and place where such meetings are to be held, the conduct of business at such meetings and the number of persons necessary to form a quorum thereat;(b)the recruitment and the salaries and allowances and other conditions of service of employees of [the Authority] [These words were substituted for the words 'the Board' by Maharashtra 25 of 1997, Section 5.];(c)the powers and duties of the employees of [the Authority] [These words were substituted for the words 'the Board' by Maharashtra 25 of 1997, Section 5.];(d)the management of the property of [the Authority] [These words were substituted for the words 'the Board' by Maharashtra 25 of 1997, Section 5.];(e)the execution of contracts and assurances of property on behalf of [the Authority] [These words were substituted for the words 'the Board' by Maharashtra 25 of 1997, Section 5.] and authentication of orders and instruments of [the Authority] [These words were substituted for the words 'the Board' by Maharashtra 25 of 1997, Section 5.];(f)the limits upto which the Member-Secretary shall be competent to incur recurring or non-recurring expenditure in any financial year;(g)the maintenance of accounts and the preparation of balance sheet by [the Authority] [These words were substituted for the words 'the Board' by Maharashtra 25 of 1997, Section 5.].(h)the procedure for carrying out the duties and functions of [the Authority] [These words were substituted for the words 'the Board' by Maharashtra 25 of 1997, Section 5.] under this Act;(i)any other matter for which provision is to be or may be made by regulations.
