Section 38(2) in The Punjab State Board of Technical Education and Industrial Training Act, 1992
(2)Without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matters, namely :-(a)the salary and allowances payable to the Chairman and other members;(b)the term, composition and number of members of the Committees referred to in section 19 and the manner of their selection ; and(c)any other matter in relation to which a rule is required to be or may be made.
