Section 107(2) in The Maharashtra Maritime Board Act, 1996
(2)"In particular and without prejudice to the generality of the foregoing power, such rule may be made for all or any of the following matters, namely:-(a)fees and allowances payable to the members of the Board or any of the committees for attending meetings of the Board or its committees or for attending any work of the Board, under section 12.(b)the terms and conditions of service of the Chief Executive Officer under sub-section (2) of section 17;(c)the form and manner of executing contracts under section 24;(d)the terms and conditions on which the Board with the previous sanction of the Government, may raise loans under sub-section (1) of section 54.(e)the terms and conditions of appointment of persons as member of a Local Advisory Committee under sub-section (1) of section 104;and(f)any other matter which is to be or may be prescribed by rules.
