Section 20(2) in The Science And Engineering Research Board Act, 2008
(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 qualifications and experience, term of office and other allowances of the members of the Board, under sub-section (5) of section 3;(b)the powers and duties of the Chairperson under sub-section (6) of section 3;(c)the constitution of Oversight Committee under section 5;(d)the constitution of committees under sub-section (1) of section 6;(e)the form of application under sub-section (1) of section 8;(f)the form in which, and the time at which the Board shall prepare its budget under section 11 and its annual report under section 12;(g)the form of annual statement of accounts under sub-section (1) of section 13 and the date before which audited copy of the accounts may be furnished to the Central Government under sub-section (4) of that section;(h)any other matter which is to be or may be prescribed or in respect of which provision is to be, or may be, made by rules.
