Section 7 in The Inland Waterways Authority Of India (Amendment) Act, 2001
7. Amendment of section 35.-
In section 35 of the principal Act, in sub- section (2), after clause (j), the following clauses shall be inserted, namely:-" (k) the terms and conditions for issue of bonds, debentures or other instruments;(l) the time, place and the rules of procedure with regard to the transaction of business at its meetings including the quorum under sub- section (1) of section 5A.".
