Section 43(2) in The Unit Trust Of India Act, 1963
(2)In particular and without prejudice to the generality of the foregoing power, such regulations may provide for-(a)the form and manner of maintenance of the register of contributing institutions and the particulars to be contained therein;(b)the face value of a contribution certificate, its form and the particulars to be contained therein;(c)the manner of transfer of a contribution certificate;(d)the rights and liabilities of a contributing institution;(e)the holding and conduct of elections under this Act, including the final decision on doubts or disputes regarding the validity of elections.(f)the fees and allowances that may be paid to the trustees;(g)the times and places of the meetings of the Board or of any committee constituted under this Act and the procedure to be followed at such meetings including the quorum necessary for the transaction of business;(h)the fees and allowances that may be paid to the members of a committee, other than trustees;(i)[ the institutions to which loans or advances may be granted or with which money may be kept in deposit; [Substituted by Act 63 of 1985, Section 11 (w.e.f. 23.4.1986)](ia)special papers or securities floated by governments or banks in which investment may be made;(ib)the particulars which may be included in an application under section 19B;](j)the manner of distribution of income to the contributing institutions;(k)the form and manner in which the balance-sheet and the accounts of the Trust shall be prepared and maintained;(l)the date on which the books of accounts of the Trust shall be balanced and closed each year;(m)the duties and conduct, salaries and allowances, and other conditions of service of officers and other employees of the Trust;(n)the establishment and maintenance of provident or other benefit funds for officers and other employees of the Trust; [* * *] [The word "and" omitted by Act 16 of 1975, Section 8 (w.e.f. 7-1-1975)](nn)[the extent to which and the circumstances under which nominations may be recognized and trust may be taken notice of; and] [Inserted by act 16 of 1975 s. 8, (w.e.f. 7-1-1975)](o)any other matter which is to be, or may be, prescribed.
