Section 28 in The Gujarat Backward Classes Development Corporation Act, 1985
28. Power of Corporation to make regulations.
(1)The Corporation may make regulations not inconsistent with the provisions of this Act and rules made thereunder to provide for all matters for which provision is necessary or expedient for the purpose of giving effect to the previsions of this Act.(2)In particulars and without prejudice to the generality of the foregoing power such regulations may provide for all or arty of the following matters, namely:-(a)the time and place of meetings of the Corporation and the procedure to be followed in relation to such meeting including the quorum necessary for the transaction of business;(b)the duties which the managing director shall perform;(c)the duties, conduct, salaries, allowances and conditions of service of officers and other employees of the Corporation;(d)the delegation of powers and functions to the officers and other employees of the Corporation;(e)the establishment and maintenance of provident and other benefit funds, for the officers and employees the Corporation;(f)any other matter which is, or may be, necessary for the efficient conduct of the affairs of the corporation.
