Section 26(2) in Tripura Board of Secondary Education Act, 1973
(2)In particular, and without prejudice to the generally of the foregoing powers, such rules may provide for all or any of the following matters, namely :--(a)the acquisition, possession and disposal of property by the Board, the conditions of such acquisition, possession and disposal and the performance by the Board of any function referred to in sub-section (2) of section 3 ;(b)the manner of election of the members of the Board specified under [clause (xiv)] [Inserted by The Tripura Board of Secondary Education (Amendment) Act, 1976, w.e.f. 1.1.1976.] of sub-section (1) of section 4, the constitution of electorates for such elections and the dates by which such elections shall be held ;(c)the composition of managing committees of institutions ;(d)the terms and conditions of appointment, the scale of pay and the rules of discipline relating to the officers and the staff of the Board ;(e)the rates at which the Board shall pay travelling allowances to persons referred to in section 12 ;(f)the provident funds and retirement benefits referred to in clause (k) of sub-section (2) of section 16 as may be instituted and administered by the Board ;(g)the form in which the budget estimate of the Board shall be prepared ;(h)the manner in which all payments to and from the Fund shall be made ;(i)the manner and form in which accounts of receipts and expenditure shall be kept under sub-section (4) of section 20 ;(j)the manner of reappropriation under sub-section (5) of section 20 ;(k)the manner in which examinations and audit of the accounts shall be made;(l)the reports, returns and statements to be furnished by the Board under section 22 and the forms of such reports, returns and statements ;(m)any other matter required to be prescribed or provided or made by rules.
