(1)The Board may, with the previous approval of the Central Government, by notification in the Gazette of India, make regulations, not inconsistent with this Act or the rules made thereunder--(a)regulating the meetings of the Board and the procedure for conducting business thereat;(b)regulating the manner in which, and the purposes for which, advisory committees may be appointed;(c)regulating the manner in which and the purposes for which persons may be associated with the Board under section 11;(d)determining the terms and conditions of service of the members of advisory committees, of persons associated with the Board under section 11 and of all officers appointed by the Board.
