Section 13 in Punjab State Aid to Industries Act, 1935
13. Power of Board to make regulations.
(1)The Board may make regulations consistent with this Act and the rules thereunder for the carrying of all or any of its purposes.(2)In particular and without prejudice to the generality of the foregoing power, the Board may make regulations regulating or determining all or any of the following matters, namely -(i)the time and place of its meetings;(ii)the manner in which notice of meetings shall be given;(iii)the conduct of proceedings at meetings;(iv)the division of duties among the members of the Board; and(v)the appointment, duties and procedure of special committees consisting wholly of members of the Board or partly of such members and partly of other persons.
