Section 37(2) in The West Bengal Comprehensive Area Development Act, 1974
(2)Without prejudice to the generality of the foregoing power such rules may provide for all or any of the following matters, namely :-(a)the term of office of, and the manner of filling casual vacancies among, the members of the Corporation referred to in sub-section (2) of section 4;(b)the terms and conditions of service of the Executive Vice-Chairman referred to in sub-section (1) of section 6;(c)the conditions subject to which officers and other employees of the Corporation are to be appointed under section 7;(d)the terms and conditions subject to which the Corporation may borrow money, advance loans or write off loans under clauses (c), (d) and (e) of section 9;(e)the procedure in connection with the first meeting of the Corporation referred to in sub-section (2) of section 10;(f)the rates of marketing fee, storage and service charges under sub-clause (i) of clause (2) of section 22;(g)the period within which obligations are to be fulfilled referred to in sub-section (1), the manner of hearing objections referred to in sub-section (2), and the time and manner of filing appeal under sub-section (3), of section 27;(h)the date by which and the form in which a budget estimate and a revised estimate shall be prepared and the time within which such budget estimate and revised estimate shall be submitted to the State Government under sub-section (1), and the time within which and the manner in which the State Government may approve or modify such budget estimate and revised estimate under sub-section (2), of section 29;(i)the form and manner in which the annual statement of accounts shall be prepared under sub-section (1) of section 31;(j)any other matter which may be, or is required to be, prescribed.
