Section 32(2) in The Bengal State Aid To Industries Act, 1931
(2)In particular, and without prejudice to the generality of the forgoing power, such rules may provide for all or any of the following matters, namely :-(a)the manner of appointment of the member of the Board referred to in clause (e) of sub-section (1) of section 3 and the manner of election of the members of the Board referred to in clauses (g) and (h) of sub-section (1) of that section;](b)the payment of travelling and daily allowances and fees referred to in section 10 and the conditions of such payment;(c)[ the matters referred to in sub-section (2) of section 18 ;] [Clause (c) first omitted by Government of India (Adaptation of India Laws) Order, 1937, then again inserted by W.B. Act 15 of 1954.][* * *] [Clause (d) omitted by Government of India (Adaptation of India Laws) Order, 1937.](e)the manner of securing and repaying the loans referred to in clause (a) of sub-section (1) of section 19 ;(f)[ the manner of calculating and deducting the amounts outstanding on account of any mortgage, charge or lien referred to in paragraph (iii) of the first proviso to clause (a) of sub-section (1) of section 19 and the extent to which additional assets referred to in that paragraph are to be taken into account;] [Clause (f) substituted by W.B. Act 16 of 1956.](g)the manner of securing and repaying the amounts referred to in clauses (b), (d) and (e) of sub-section (1) of section 19;(h)the conditions of the supply of machinery on the hire-purchase system under clause (A) of sub-section (1) of section 19;(i)the authority by which and the manner in which the values referred to in sub-sections (2) and (3) of section 19 shall be ascertained;(ia)[ authority and the rules referred to in section 20;] [Clause (ia) inserted by W.B. Act 16 of 1956.](j)the provision for training referred to in the second proviso to section 21;(k)the person referred to in sub-clause (b) of clause (ii) of section 22;(l)the audit referred to in sub-clause (c) of clause (ii) of section 22;(m)the person to whom and the manner in which the returns referred to in sub-cause (d) of clause.(»') of section 22 shall be furnished;(n)the accounts referred to in sub-clause (e) of clause (ii) of section 22;(o)the manner of utilising the amount carried to a reserve fund under sub-section (1) of section 23 and the manner of repayment of any loan or any sum guaranteed by the State Government referred to in that sub-section;(p)the fees referred to in section 27; and(q)generally, to regulate the conduct of its duties, the management of its proceedings, and the preparation and submission to the State Government of the minutes thereof by the Board.
