Section 32(2) in The Punjab Ex-servicemen Corporation Act, 1978
(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 terms and conditions of appointment, including salary and allowances, of [The Chairman, the Vice-Chairman] [Substituted 'The Chairman' by Punjab Act No. 11 of 2012, dated 1.8.2012.] and the Managing Director;(b)the terms and conditions of appointment, including salary and allowances, of the directors referred to in clause (e) of the sub-section (1) of section 7;(c)the circumstances under which [the Chairman or the Vice-Chairman] [Substituted 'The Chairman' by Punjab Act No. 11 of 2012, dated 1.8.2012.] or the Managing Director or a director referred to in clause (e) of sub-section (1) of section 7 shall be removable during the term of his office;(d)other functions which the Corporation may discharge in addition to those mentioned in sub-section (2) of section 15;(e)the form in which the certificate shall be granted by the Managing Director and the procedure that shall be observed for determining the amount;(f)the financing institutions for the purposes of priority of charge under section 21;(g)the form and manner in which accounts shall be maintained and the balance sheet and profit and loss account shall be prepared; and(h)any other matter which is required to be or may be prescribed.
