Section 32(2) in The Auroville Foundation Act, 1988
(2)Without prejudice to the generality of the foregoing power, such regulations may provide for all or any of the following matters, namely :--(a)the procedure to be following at meetings of the Governing Board or at the meetings of the committees appointed by it and the number of members which shall form a quorum at such meetings;(b)the delegation to the Chairman, other members, Secretary or other officers of the Governing Board, of any of the powers, duties of the Governing Board under this Act ;(c)the travelling and other allowances payable to persons associated under sub-section (4) of section 11 or co-opted under sub-section (2) of section 16;(d)the pay and allowances and leave and other conditions of service of officers (other than those appointed by the Central Government) and other employees of the Foundation;(e)the maintenance of the accounts of the Foundation;(f)the maintenance of the registers and other records of the Foundation and its various committees;(g)the appointment by the Governing Board of agents to discharge on its behalf any of its functions;(h)admission or termination of persons in the register of residents.
