Section 30(2) in The Compensatory Afforestation Fund Act, 2016
(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 management of the National Fund by the National Authority under sub-section (2) of section 3;(b)the management of State Fund by the State Authorities under sub-section (2) of section 4;(c)the manner of using the money for purposes specified in clause (b) of section 6;(d)the manner of utilising the money for purposes specified in clause (c) of section 6;(e)the manner of payment of the salary and allowances payable to the officers and other employees of the State Authority under clause (f) of section 6;(f)the accounting procedure regulating the manner of crediting the monies to the National Fund and State Funds under section 7;(g)the terms of office and other conditions of the service of the members of the National Authority, executive committee, monitoring group, Chief Executive Officer and officials appointed by the National Authority, members of State Authority, steering committee and executive committee of each State Authority under section 12;(h)the rules and procedures in respect of the transaction of business of the governing body and executive committee of the National Authority and monitoring group of the National Authority and the place of meeting, including the quorum under sub-section (3) of section 14;(i)the rules and procedures in respect of the transaction of business of the governing body, steering committee and executive committee of a State Authority and the place of meeting, including the quorum under sub-section (3) of section 17;(j)the preparation of the budget of the National Authority under sub-section (1) of section 20;(k)the financial regulation and procedures, in particular the procedure for drawing up and implementing the budget of the National Authority under sub-section (2) of section 20;(l)the investment of the funds of the National Authority under section 21;(m)the maintenance of the accounts and other relevant records and preparation of an annual statement of accounts by the National Authority under sub-section (1) of section 22;(n)the preparation of the annual report by the National Authority under sub-section (1) of section 23;(o)the preparation of the budget of the State Authority under sub-section (1) of section 25;(p)the financial regulation and procedures, in particular the procedure for drawing up and implementing the budget of the State Authorities under sub-section (2) of section 25;(q)the investment of funds by the State Authorities under section 26;(r)the maintenance of the accounts and other relevant records and preparation of annual statement of accounts by each State Authority under sub-section (1) of section 27;(s)the preparation of the annual report by the State Authorities under sub-section (1) of section 28; and(t)any other matter which is required to be, or may be prescribed.
