Section 25(2) in THE ANDHRA PRADESH PULSES BOARD ACT, 2020
(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 number of members of the Board under sub-section (4) of section 3;(b)the term of office and other conditions of service of the members of the Board under sub-section (5) of section 3 and section 7;(c)the procedure to be followed for carrying out any or all of the functions contained in section 4;(d)the powers and duties of the Chairman;(e)the powers and duties of Managing director under section 5;(f)the constitution of committees under section 6;(g)the form in which, and the time at which, the Board shall prepare its budget under section 14 and its annual report under section 15;(h)the manner in which the accounts of the Board shall be maintained and audited and date before which the audited copy of the accounts may be furnished to the State Government under section 16;(i)the conditions and restrictions with respect to the exercise of the power to enter under section 24;(j)any other matter which is to be, or may be, prescribed or in respect of which provision is to be, or may be, made by rule.
