Section 109(2) in Tamil Nadu Maritime Board Act, 1995
(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)fees and allowances payable to the members of the Board or any of its committees for attending meetings of the Board or its committee or for attending any work of the Board, under section 12;(b)the mode of executing contracts under section 24;(c)factors to be taken into consideration for determining fair and reasonable compensation under sub-section (3) of section 36;(d)the terms and conditions of appointment of person as members of a Local Advisory Committee under sub-section (1) of section 106; and(e)any other matter which is to be or may be prescribed by rules.
