Section 33(2) in Agricultural And Processed Food Products Export Development Authority Act, 1985
(2)In particular, and without prejudice to the generality of the foregoing powers, such regulations may provide for all or any of the following matters, namely:-(a)the times, and places at which meetings of the Authority or any committee thereof, shall be held and the procedure to be followed threat and the number of members which shall form a quorum at a meeting under sub-section (8) of section 4;(b)the method of appointment the conditions of service and the scales of pay and allowances of any of the officers and other employees of the Authority under sub-section (3) of section 7;(c)generally, for the efficient conduct of the affairs of the Authority.
