Section 32(2) in The West Bengal Khadi And Village Industries Board Act, 1959
(2)In particular and without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matters namely:(a)the terms and conditions of office of the Chairman, the Secretary and the other members, and of the Executive Officer, of the Board including the salaries, honoraria and allowances to be paid to them;(b)disqualification for membership of the Board and the procedure to be followed in removing a member who is or has been subject to any disqualification;(c)the procedure to be followed by the Board in the discharge of its functions under this Act;(d)the powers to be exercised and the duties to be performed by the Secretary and the Executive Officer of the Board;(e)the procedure to be followed and the conditions to be observed by the Board in borrowing money, advancing loans and making grants;(f)the conditions subject to which and the mode in which contracts may be entered into by or on behalf of the Board;(g)any other matter which is required to be or may be prescribed or provided for by rules.
