Section 37(2) in The Gujarat Khadi and Village Industries Act, 2006
(2)In particular, and without prejudice to the generality of the foregoing provision, such regulations may provide for all or any of the following matters, namely:-(a)the procedure and disposal of its business;(b)remuneration, allowances and other conditions of service of officers and servants of the Board;(c)functions and duties of the officers and employees of the Board;(d)functions of committees and the procedure to be followed by such committees in the discharge of their functions.
