Section 22(2) in The National Co-Operative Development Corporation Act, 1962
(2)Without prejudice to the generality of the foregoing power, such rules may provide for--[* * * * * ] [Cls. (a), (b) and (c) omitted by Act 3 of 1974, Section 15 (w.e.f. 7-4-1975)](d)the term of office of members of the Corporation and the manner of filling vacancies among them;(e)the methods of appointment, the conditions of service and the scale of pay of the [managing director] [Substituted by Act 3 of 1974, Section 15, for certain words (w.e.f. 1-4-1974)];[* * * * *] [Cl. (f) omitted Act 3 of 1974, by Section 15, (w.e.f. 7-4-1975)](g)the returns, statements and other particulars in regard to the discharge of its functions to be furnished by the Corporation to the Central Government;(h)the form and the manner in which, and the time within which, the Corporation shall furnish to the Central Government returns, statements and other particulars with regard to the discharge of its functions;(i)the form and the manner in which, and the time within which, the Corporation shall furnish to the Central Government a report of its activities, policy and programme;(j)any other matter which has to be, or may be, prescribed.
