Section 18C(2) in The Orissa Agricultural Produce Markets Act, 1956
(2)In particular and without prejudice to rye generality of the foregoing powers, such regulations may provide for all or any of the following matters, namely :(a)the summoning and holding of meetings of the Board, the time and date when such meetings are to be held, the conduct of business at such meetings and the number of persons necessary to form a quorum thereof;(b)the powers and duties of the officers and servants of the Board;(c)the salaries and allowances and other conditions of service of officers and servants of the Board ;(d)the management of the property of the Board;(e)the execution of contracts and assurances of property on behalf of the Board;(f)the maintenance of accounts and preparation of balance-sheet of the Board;(g)the procedure for carrying out the functions of the Board under the Act; and(h)any other matter for which provision is to be or may be made in the regulations.
