Section 30 in Bombay Khadi and Village Industries Act, 1960
30. Regulations :-
(1)A Board may, with the previous sanction of the State Government, make regulations consistent with this Act and the rules made thereunder, and notify them in the Official Gazette.(2)In particular, and without prejudice, to the generality of the foregoing power, a Board may make regulations providing for(a)the procedure and disposal of its business:(b)remuneration, allowances and other conditions of service of officers and servants of the Board:(c)functions and duties of the officers and servants of the Board:(d)functions of committees and the procedure to be followed by such committees in the discharge of their functions.
