Section 35(2) in The Punjab Scheduled Castes Land Development and Finance Corporation Act, 1970
(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 terms and conditions of appointment of directors and the fees and allowances payable to them;(b)the form in which certificate shall be issued by the Executive Director, the period within which an appeal shall be filed and the procedure that shall be observed in determining the amount and in appeal under section 24.(c)the form and manner in which accounts shall be maintained, and the balance-sheet and profit and loss account shall be prepared;(d)any other matter which is required to be or may be prescribed
