Section 43(2) in The Indian Institutes of Information Technology Act, 2014
(2)In particular and without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matters, namely:-(a)the travelling and other allowances payable to members of the Council under sub-section (5) of section 41;(b)the procedure to be followed in the meetings of the Council under sub-section (4) of section 42.
