Section 22(2) in Calcutta Metro Railway (Operation and Maintenance) Temporary Provisions Act, 1985
(2)In particular, and without prejudice to the generality of the foregoing power, such rules may provide for the following matters, namely;-(a)the terms and conditions of service of the officers and other employees of the metro railway administration under sub-section (2) of section(3);(b)the cases in which and the extent to which the procedure specified in section 4 for the opening of the metro railway for public carriage of passengers may be dispensed with;(c)the volume and weight of the baggage containing personal belongings that may be carried by a person while travelling in the metro railway;(d)any other matter which is required to be, or may be, prescribed.
