Section 35(2) in The West Bengal Development Corporation Act, 1954
(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 conditions and manner of appointment of members of the Corporation, the representation in the Corporation of the State Government and where shares are issued to other parties under section 19 or section 20, the representation of such share-holders and generally all matters relating to the constitution of the Corporation;(b)the remuneration, allowance or fees to be paid to the members of the Corporation;(c)the term of office of members of the Corporation and the manner of filling casual vacancies among such members;(d)the number of the members necessary to constitute a quorum at a meeting of the Corporation;(e)the conditions of appointment and service and the scales of pay of the Administrative Officer and the Chief Accounts Officer;(f)the manner in which the shares of the Corporation shall be allotted, transferred or redeemed;(g)the manner in which the net profits of the Corporation shall be utilised;(h)the date by which and the form in which the budget shall be prepared and submitted in each year and the limits and conditions under which the Corporation may incur expenditure in excess of the limit provided in the budget under section 28;(i)the form and the manner in which the accounts of the Corporation shall be maintained;(j)the time at which and the manner in which the accounts of the Corporation shall be audited;(k)the form in which returns, statistics and reports shall be submitted under section 31;(l)any other matter which has to be or may be prescribed.
