Section 43(2) in The Industrial Finance Corporation Act, 1948
(2)In particular and without prejudice to the generality of the foregoing power, such regulations may provide for-(a)the holding and conduct of elections under this Act, including the final decision of doubts or disputes regarding the validity of elections;(b)the manner in which and the conditions subject to which the first allotment of shares of the Corporation shall be made;(c)the manner in which and the conditions subject to which the shares of the Corporation may be held and transferred, and generally all matters relating to the rights and duties of shareholders;(d)the manner in which general meetings shall be convened, the procedure to be followed thereat and the manner in which voting rights may be exercised;(e)the calling of meetings of the [Board] [ Substituted by Act 74 of 1972, Section 21, for " Board and of the Central Committee.], fees for attending meetings thereof and the conduct of business thereat;(ee)[ the delegation of powers and functions of the Board to the Chairman] [Inserted by Act 28 of 1955, Section 22 (w.e.f. 18.9.1955). ][, Managing Director] [ Inserted by Act 50 of 1986, Section 21 (w.e.f. 2.2.1987).][or to officers of the Corporation;] [Inserted by Act 28 of 1955, Section 22 (w.e.f. 18.9.1955). ](f)the manner and terms of issue and redemption of bonds and debentures by the Corporation;(g)the conditions which the Corporation may impose in granting loans or advances;(h)[ the conditions and limitations subject to which the Corporation may enter into business under the proviso to clause (iii) of sub-section (3) of section 26; ] [ Substituted by Act 2 of 1982, Section 19, for Cl. (h) (w.e.f. 12.3.1982).](i)the manner and conditions subject to which the Corporation may borrow in foreign currency from foreign lenders;(j)the forms of returns and statements required under this Act;(k)[ the duties and conduct, salaries, allowances and conditions of service of officers and other employees and of advisers and agents of the Corporation;] [ Substituted by Act 28 of 1955, Section 22, for Cl. (k) (w.e.f. 18.9.1955).](kk)[ the establishment and maintenance of provident or other benefit funds for employees of the Corporation;] [ Inserted by Act 45 of 1949, Section 3.](l)the disclosure of interest, direct or indirect, of a Director in any industrial concern;(m)[ the taking over of the management of any industrial concern on a breach of its agreement with the Corporation and the powers and duties of Directors ] [ Substituted by Act 78 of 1952, Section 30, for Cl. (m).][or Administrator] [ Inserted by Act 50 of 1986, Section 21 (w.e.f. 2.2.1987).][under section 30-C;] [ Substituted by Act 78 of 1952, Section 30, for Cl. (m).](n)appointment of [advisory] [ Substituted by Act 78 of 1952, Section 30, for " ad hoc" ] committees for technical and other advice for purposes of this Act, [fees for attending meetings thereof and the conduct of business thereat] [ Inserted by Act 28 of 1955, Section 22 (w.e.f. 18.9.1955).]; [*] [ The word " and" omitted by Act 78 of 1952, Section 30.](nn)[ the election of an auditor under sub-section (1) of section 34;] [ Inserted by Act 78 of 1952, Section 30.](o)generally, the efficient conduct of the affairs of the Corporation.
