Section 24(2) in The Rehabilitation Finance Administration Act, 1948
(2)In particular and without prejudice to the generality of the foregoing power such regulation may provide for-(a)the conditions on which a person may be recognised as a displaced person,(b)the manner and the time of the general meeting of the Administration, or Advisory Board or Regional Committee and the procedure to be followed thereat and the manner in which right of voting be exercised,(c)the terms on which the Administration may grant loans,(d)forms of returns and statements required under this Act,(e)the duties and conduct, salaries, allowances and conditions of service of officers, servants and agents of the Administration,(f)manner and form of application for loans and contracts,(g)manner in which accounts of the Administration shall be kept and audited,(h)the manner in which and the conditions under which the business or industry of a person to whom a loan has been advanced may be taken charge of and administered under section 15,(i)any other matter which has to be or may be specified under this Act.
