Section 40(2) in Karnataka Industrial Areas Development Act, 1966
(2)In particular and without prejudice to the generality of the foregoing powers, such rules may provide for all or any of the following matters, namely:-(a)the compensatory allowance of members of the Board under section 7;(b)the conditions subject to which the Board may borrow under section 20;(c)the form and manner of preparing the annual financial statement and the annual programme of work under section 22;(d)the manner and form of maintaining accounts and the form and manner of annual report under section 24;(e)the delegation of powers of Government under section 31;(f)the fees which may be charged by the Board;(g)any other matter which has to be or may be prescribed by rules.
