Section 13(2) in Punjab State Aid to Industries Act, 1935
(2)In particular and without prejudice to the generality of the foregoing power, the Board may make regulations regulating or determining all or any of the following matters, namely -(i)the time and place of its meetings;(ii)the manner in which notice of meetings shall be given;(iii)the conduct of proceedings at meetings;(iv)the division of duties among the members of the Board; and(v)the appointment, duties and procedure of special committees consisting wholly of members of the Board or partly of such members and partly of other persons.
