Section 28(2) in The M.P. Khadi Tatha Gramodyog Adhiniyam, 1978
(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 term of office of members appointed by the State Government, the manner of filling vacancies and the procedure to be followed in the discharge of function by members;(b)the powers which may be exercised and the duties which shall be performed by the Managing Director;(c)the duties which may be exercised and the duties which shall be performed by the Board;(d)the circumstances in which and the authority by which a member may be removed;(e)the holding of a minimum number of meetings of the Board every year;(f)the procedure to be followed at the meetings of the Board for the conduct of business and the number of members which shall form a quorum at a meeting;(g)the maintenance by the Board of records of business transacted by the Board and the submission of copies thereof to the State Government;(h)the powers of the Board, [its Chairman and Vice-Chairman] [Substituted by M.P. Act No. 28 of 1981 (w.e.f. 2-6-1981).] and committees of the Board with respect to the incurring of expenditure;(i)the manner and form in which contract shall be entered into;(ii)[ the number of member of District Committee;] [Inserted by M.P. Act No. 25 of 1981 (w.e.f. 22-6-1979).](j)the particulars which a programme of work shall contain;(k)the form in which and the date by which the supplementary budget shall be submitted by the Board to the State Government;(l)the manner in which annual report shall be prepared and forwarded to the State Government;(m)the books of accounts which shall be maintained by the Board;(n)the manner in which annual statement of accounts shall be prepared;(o)the form and manner in which and the time by which statistics returns, particulars or statements shall be submitted;(p)restrictions and conditions subject to which the Board may delegate its powers and functions to the [Chairman, Vice-Chairman, Managing Director] [Substituted by M.P. Act No. 28 of 1981 (w.e.f. 2-6-1981).] or officers of the Board;(q)the term and conditions of service of Financial Advisor;(r)the form in which application for recovery of arrears shall be made to the Collector;(s)any other matter which has to be, or may be prescribed by or provided for by rules under this Act.
