Section 36(2) in The International Airports Authority Act, 1971
(2)In particular and without prejudice to the generality of the foregoing power, such rules may provide for--(a)the conditions of service of the Chairman and other members under section 5 including the salaries payable to the Chairman and to the members who are required to render whole-time service and the fees and allowances payable to the members who are required to render part-time service;(b)the period of notice required to terminate the appointment of any member, who is required to render part-time service and who is not a servant of the Government, under section 5, and the period of notice that may be given to the Central Government by a member before he resigns his office, under that section;(c)the conditions and limitations subject to which the Authority may appoint officers and other employees under sub-section (1) of section 10;(d)the terms and conditions subject to which the non-recurring expenditure incurred by the Central Government for or in connection with the purposes of any airport shall be treated as the capital provided by the Central Government to the Authority under clause (c) of sub-section (1) of section 12;(e)the manner in which the Authority may invest its funds under section 22;(f)the form in which the Authority shall prepare the annual statement of accounts including the profit and loss account and the balance-sheet under section 24; and(g)any other matter which is to be or may be prescribed.
