Section 58(2) in The Orissa Industrial Infrastructure Development Corporation Act, 1980
(2)In particular and without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matters, namely :(a)the fees and allowances payable to the Directors;(b)the conditions of appointment and service and the scale of pay of the Managing Director;(c)the conditions subject to which the Corporation may borrow;(d)the date by which the annual financial statement and programme of work shall be submitted by the Corporation to the State Government and the form and manner of preparing such statement;(e)the manner of maintaining accounts;(f)the form of, and the details to be given in the annual report;(g)the fees which may be charged by the Corporation;(h)the conditions subject to which the Corporation may dispose of land, buildings and amenities;(i)any other matter which has to be or may be prescribed.
