(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 followed at meetings of the committees appointed by the Board and the number of members which shall form a quorum at a meeting;(b)the delegation to the Chairman, members, Executive Director, Secretary or other officers of the Board, of any of the powers and duties of the Board under this Act;(c)the travelling and other allowances payable to persons associated under sub-section (8) of section 4 or co-opted under sub-section (2) of section 7;(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 Board;(e)the maintenance of the accounts of the Board;(f)the maintenance of the registers and other records of the Board and its various committees;(g)the appointment by the Board of agents to discharge, on its behalf, any of its functions;(h)the persons by whom, and the manner in which, payments, deposits and investments may be made on behalf of the Board.(i)[ the time within which full price for virginia tobacco shall be paid under clause (b), and the unfair practices for the purposes of clause (c), of section 13B.] [ Inserted by Act 57 of 1985, Section 13 (w.e.f. 1.12.1985)]
