Section 54(2) in Assam Industrial Infrastructure Development Corporation Act, 1990
(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 fees and allowance payable to the directors of the Corporation;(b)The conditions of appointment and service and the scale of pay of the Managing Director of the Corporation;(c)The conditions subject to which the Corporation borrow money;(d)The date by which the annual financial statement and programme of work shall be submitted by the Corporation to the State Government and the form and manner of preparing such statement referred to in section 27;(e)The form and the manner of maintaining books accounts and other books under section 78;(f)The form of and the details to be given in the annual report under section 45;(g)The fees which may be charged by the Corporation;(h)The conditions subject to which the Corporation may dispose of land, buildings and amenities;(i)Any other matter which has to be or may be prescribed.
