Section 109(2) in Karnataka Maritime Board Act, 2015
(2)In particular and without prejudice to the generality of the foregoing power, such rules may be made, for all or any of the following matters, namely:-(a)fees and allowances payable to the members of the Board or any of its committees for attending meetings of the Board or its committee or for attending any work of the Board, under section 12;(b)the terms and conditions of service of Chief Executive officer(c)the authority competent to appoint other members of the staff of the Board;(d)the recruitment, remuneration and allowance and other conditions of service including disciplinary matter of other members of the staff of the Board;(e)the mode of executing contracts under section 24;(f)factors to be taken into consideration for determining fair and reasonable compensation under sub-section (3) of section 36;(g)the terms and conditions of appointment of persons as member of a Local Advisory Committee under sub-section(1) of section 106; and(h)the terms and conditions on which the Board with the previous sanction of the Government, may raise loans under sub- section (1) of section 54;(i)any other matter which is to be or may be prescribed by rules.
