Section 40(2) in The West Bengal Council Of Higher Secondary Education Act, 1975
(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 acquisition, possession and disposal of property by the Council, the conditions of such acquisition, possession and disposal, and the performance by the Council of any function referred to in sub-section (2) of section 3;(b)the manner of election of the members of the Council specified in clauses (h) to [(m)] [Letter and brackets substituted by West Bengal Act 19 of 1990 w.e.f. 23.6.1989.] of sub-section (1) of section 4;(c)the Provident Funds referred to in clause (n) of sub-section (2) of section 21 as may be instituted and administered by the Council;(d)the composition, powers, functions, approval and supersession of Managing Committees of recognised Institutions;(e)the form in which Budget estimate of the Council shall be prepared as referred to in sub-section (1) of section 26;(f)the time within which the Budget estimate shall be forwarded to the State Government as referred to in sub-section (2) of section 26;(g)the manner in which all payments to and from the West Bengal Council of Higher Secondary Education Fund shall be made;(h)the manner of re-appropriation under section 29;(i)the manner and form in which accounts of receipts and expenditure shall be kept under section 30;(j)the manner in which examination and audit of the accounts of the Council shall be made under section 31;(k)the reports, returns and statements to be furnished by the Council under section 34 and the forms of such reports, returns and statements;(l)any other matter required to be prescribed or provided or made by rules.
