Section 22(2) in The Technology Development Board Act, 1995
(2)In particular, and without prejudice to the generality of the foregoing power, such regulations may provide for all or any of the following matters, namely:-(a)the terms and conditions of service of the Secretary and other officers and employees of the Board under sub-section (2) of section 4;(b)the conditions subject to which equity capital may be provided :by the Board under clause (a) of section 6;(c)the from, in which and the time at which the returns may be furnished to the Board under sub-section (1) of section 15.
