Section 22(2) in Bihar Integrated Check-Post Authority Act, 2011
(2)Without prejudice to the generality of the foregoing power, such regulations may provide for-(a)the time and places of meetings of the Authority and the procedure to be followed for transaction of business including the quorum at such meetings under sub-section (1) of Section 5;(b)the conditions of service and the remuneration of officers and other employees to be appointed by the Authority under sub-section (2) of Section 6;(c)the contracts which are to be sealed with the common seal of the Authority under sub-section (1), and the form and manner in which a contract may be made by the Authority under sub-section (3) of Section 9;(d)the fees and rent to be charged by the Authority under sub-section (1) of Section 10;(e)the custody and restoration of lost property and the terms and conditions under which lost property may be restored to the persons entitled thereto under Section 18.
