Section 77(2) in The Gujarat Water Supply and Sewerage Board Act, 1978
(2)Without prejudice to the generality of the foregoing power, such regulations may provide for all or any of the following matters, namely:-(a)the summoning and holding of meeting of the Board and of the committees appointed by it, the time and place where such meetings are to be held, the conduct of business at such meetings and the number of persons necessary to form a quorum thereat;(b)the recruitment and the salaries and allowances and other conditions of services of the employees of the Board;(c)the powers and duties of the employees 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 and authentication of orders and instruments of the Board;(f)the limits upto which the Member-Secretary shall be competent to incur recurring or non-recurring expenditure in any financial year;(g)the maintenance of accounts and the preparation of balance sheet by the Board;(h)the procedure for carrying out the duties and functions of the Board under this Act;(i)any other matter for which provision is to be or may be made by regulations.
