Section 28(2) in The Khuda Bakhsh Oriental Public Library Act, 1969
(2)In particular, and without prejudice to the generality of the foregoing power, such regulations may provide for all or any of the following matters, namely:-(a)the conditions and restrictions subject to which manuscripts and books in the library may be used;(b)the manner in which, and the purposes for which, persons may be associated with the Board;(c)the time and place of meetings of the Board, the procedure to be followed in regard to the transaction of business at such meetings and the quorum necessary for the transaction of business at a meeting;(d)the maintenance of minutes of meetings of the Board and the transmission of copies thereof to the Central Government;(e)the recruitment and conditions of service of officers and other employees of the Board;(f)the persons by whom and the manner in which, payments, deposits and investments may be made on behalf of the Board;(g)the maximum amount that may be kept in the current account;(h)the maintenance of registers and accounts;(i)the compilation of catalogues and inventories of the manuscripts, books and other articles and things in the library;(j)the steps to be taken for the preservation of the manuscripts, books and other articles and things in the library;(k)the general management of the library;(l)the fees and other charges to be levied for the use of manuscripts and books in the library;(m)any other matter in respect of which provision is, in the opinion of the Board, necessary for the performance of its functions under this Act.
