Section 34(2) in The Marine Products Export Development Authority Act, 1972
(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 procedure to be followed at meetings of the Committees appointed by the Authority and the number of members which shall form a quorum at a meeting;(b)the delegation to the Chairman, Members, Director, Secretary or other officers of the Authority of any of the powers and duties of the Authority under this Act;(c)the travelling and other allowances of members of the Authority and of Committees thereof;(d)the pay and allowances and leave and other conditions of service of officers (other than those appointed by the Central Government) and other employees of the Authority;(e)the maintenance of its accounts;(f)the maintenance of the registers and other records of the Authority and its various Committees;(g)the appointment by the Authority of agents to discharge on its behalf any of its functions;(h)the persons by whom, and the manner in which, payments, deposits and investments may be made on behalf of the Authority.
