Section 15(5) in Kerala Industrial Single Window Clearance Boards & Industrial Township Area Development Act, 1999
(5)Subject to the provisions of this Act the Scheme may provide for all or any of the following matters, namely:-(a)The manner in which the Directors of the industrial Township Authority shall be chosen and appointed;(b)the manner in which the meeting of the Industrial Township Authority may be conducted;(c)the constitution of any committee for assisting the Industrial Town ship Authority;(d)the manner in which the preparation of the budget maintenance of accounts and the audit of accounts of the industrial Township Authority may be made;(e)the registers and records to be maintained by the Industrial Township Authority;(f)any other matter which is to be provided for in the Scheme or which may be necessary or proper for the purpose of implementing the Scheme.
