Section 32 in Himachal Pradesh Ex-servicemen Corporation Act, 1979
32. Power to make regulations.
(1)The Board may, with the Previous approval of the Government and subject to the provisions of the rules to be framed by the Government under section 33, make regulations not inconsistent with this Act and the rules framed thereunder to provide for all matters for which provision is necessary or expedient for the purposes of giving effect to the provisions of this Act.(2)In particular and without prejudice to the generality of the foregoing power such regulations may provide for, -(a)the duties which the [Chairman-cum-Managing Director] [For the words 'Chairman' the words 'Chairman-cum-Managing Director' Substituted and the words 'and the Managing Director' Omitted vide Act No. 16 of 1981 and repealed by Act No. 13 of 1984 effective w.e.f 25-8-81.], Vice-Chairman [X X X] [For the words 'Chairman' the words 'Chairman-cum-Managing Director' Substituted and the words 'and the Managing Director' Omitted vide Act No. 16 of 1981 and repealed by Act No. 13 of 1984 effective w.e.f 25-8-81.] shall perform;(b)the time and the places of meetings of the Board and the Committees appointed by it and the procedure to be followed in relation to such meeting;(c)the conditions which may be imposed and the procedure which may be followed in granting loans, providing margin money or entering into other arrangements by the Corporation;(d)the duties and conduct of the officers and other employees of the Corporation;(e)the establishment and maintenance of provident fund and other benefit funds for the officers and other employees of the Corporation; and(f)generally, the efficient conduct of the affairs of the Corporation.(3)No regulations made under this Act shall have effect until they are published in the Official Gazette.
