(2)In particular and without prejudice to the generality of the foregoing power, any such regulations may provide for all or any of the following matters, namely:¬-(a)the time and place of the meeting of the Corporation and the procedure to be followed for the transaction of business at such meetings;(b)the terms and conditions of service of officers and other employees of the Corporation other than the [managing director] and officers of any other categories referred to in section 44;(c)the issue of passes by the Corporation to its officers and other employees either free of cost or at concessional rates for travel on its air services and the conditions relating thereto;(d)the authentication of orders and decisions of the Corporation and the instruments executed by it;(e)[ the grant of refund in respect of any unused tickets and the issue of passes free of cost or at concessional rates;] [Substituted by Act 17 of 1962, Section 6 (w.e.f. 30.3.1962). ](f)the period after the expiry of which unclaimed goods may be disposed of and the manner of their disposal;(g)the conditions governing the carriage of persons or goods on its services.
