50. Power of Board to make by-laws .-(1) The Board may make by-laws consistent with this Act and the rules made thereunder, to provide for-
(a)the dates, times and places of its meetings and of the meetings of the Executive and other Committees and quorum for such meetings, and the procedure there at;(b)the delegation of powers and duties to the Executive or any other Committee, or to its Chairman, Vice-Chairman, [Deputy Chairman Secretary] or any other of its officers;(c)the travelling allowances of members and of members of Committees;(d)the appointment, promotion and dismissal of its officers and other employees other than those appointed by the Central Government and the relation and abolition of their posts;(e)the conditions of service of its officers and other employees other than those appointed by the Central Government, including their pay, leave, leave, allowances, pensions, gratuities, compassionate allowances and travelling allowances and the establishment and maintenance of a provident fund for them;(f)the maintenance of its accounts;(g)the persons by whom, and the manner in which payments, deposits and investments may be made on its behalf;(h)the custody of moneys required for its current expenditure and the investment of moneys not so required;(i)the preparation of statements showing the sums allotted to Departments of the Central and State Governments and other institutions.(2)No by-law shall take effect until it has been confirmed by the Central Government and published in the Official Gazette, and the Central Government, in confirming a by-law may make any change therein which appears to be necessary.(3)The Central Government may, by notification in the Official Gazette, cancel any by-law which it has confirmed and thereupon the by-law shall cease to have effect.(4)[ Every rule made by this section shall be laid, as soon as may be after it is made, before each House of Parliament, while it is in session, for a total period of thirty days which may be comprised in one session or in two or more successive sessions, and if, before the expiry of the session immediately following the session or the successive sessions aforesaid, both Houses agree in making any modification in the by-law shall thereafter have effect only in such modified form or be of no effect, as the case may be; so, however, that any such modification or annulment shall be without prejudice to the validity of anything previously done under that by-law.] [ Inserted by Act 4 of 1986, Section 2 and Sch. (w.e.f. 15.5.1986).]
