Section 38(2) in The West Bengal Comprehensive Area Development Act, 1974
(2)Without prejudice to the generality of the foregoing power, such regulations may provide for all or any of the following matters, namely :-(a)powers to be exercised and duties to be performed by the Executive Vice-Chairman of the Corporation referred to in sub-section (2) of section 6;(b)the terms and conditions of service of the officers and other employees of the Corporation appointed under section 7;(c)place, time and number of meetings of the Corporation and the rules of procedure to be followed at such meetings referred to in sub-section (1) of section 10;(d)place, time and number of meetings of the District Comprehensive Area Development Councils and the rules of procedure to be followed at such meetings referred to in sub-section (3) of section 13;(e)powers and functions of the Advisory Board and the terms and conditions of service of the Project Director referred to in subsection (3) of section 16;(f)conditions subject to which the Project Director shall discharge his functions under section 17;(g)other items referred to in sub-clause (iv), and matters referred to in sub-clause (x), of clause (1) of section 18, regarding which the Project Director may issue directions;(h)time within which and manner in which a return is to be submitted under clause (2) of section 18;(i)manner in which Dharmagolas are to be set up under sub-section (1), and the terms and conditions subject to which loan of any item of agricultural production is to be advanced under sub-section (2) of section 23;(j)any other matter which may be, or is required to be, provided by regulations.
