Section 32(2) in Himachal Pradesh Ex-servicemen Corporation Act, 1979
(2)In particular and without prejudice to the generality of the foregoing power such regulations may provide for, -(a)the duties which the [Chairman-cum-Managing Director] [For the words 'Chairman' the words 'Chairman-cum-Managing Director' Substituted and the words 'and the Managing Director' Omitted vide Act No. 16 of 1981 and repealed by Act No. 13 of 1984 effective w.e.f 25-8-81.], Vice-Chairman [X X X] [For the words 'Chairman' the words 'Chairman-cum-Managing Director' Substituted and the words 'and the Managing Director' Omitted vide Act No. 16 of 1981 and repealed by Act No. 13 of 1984 effective w.e.f 25-8-81.] shall perform;(b)the time and the places of meetings of the Board and the Committees appointed by it and the procedure to be followed in relation to such meeting;(c)the conditions which may be imposed and the procedure which may be followed in granting loans, providing margin money or entering into other arrangements by the Corporation;(d)the duties and conduct of the officers and other employees of the Corporation;(e)the establishment and maintenance of provident fund and other benefit funds for the officers and other employees of the Corporation; and(f)generally, the efficient conduct of the affairs of the Corporation.
