Section 42(2) in The Warehousing Corporations Act, 1962
(2)In particular, and without prejudice to the generality of the foregoing power, such regulations may provide for--(a)the conditions of service of, and the remuneration payable to, the officers and other employees of a Warehousing Corporation;(b)the manner in which, and the conditions subject to which, shares of the Central Warehousing Corporation may be transferred;(c)the manner in which meetings of a Warehousing Corporation and the Executive Committee thereof shall be convened, the fees for attending such meetings and the procedure to be followed thereat;(d)the duties and conduct of officers and employees of a Warehousing Corporation;(e)the powers and duties which may be entrusted or delegated to the managing director of a Warehousing Corporation;(f)generally, the efficient conduct of the affairs of a Warehousing Corporation.
