Section 18(2) in The Punjab State Faculty of Ayurvedic and Unani Systems of Medicine Act, 1963
(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 :-(a)the manner in which the meetings of the Faculty shall be convened and held;(b)the salary, allowances and other conditions of service of the Secretary;(c)the application of fees levied by the Faculty;(d)travelling and other allowances payable to members of the Faculty and their conditions of service;(e)the execution of instruments and mode of entering into contracts by or on behalf of the Faculty, and the proof of documents purporting to be executed, issued or signed by or on behalf of the Faculty;(f)the furtherance of any of the objects of this Act.
