- The Board may, from time to time, with the previous sanction of the State Government make regulations consistent with this Act and any rules made thereunder -(a)for regulating its procedure and the disposal of its business;(b)for the remuneration and conditions of service of its employees;(c)for regulating the procedure, disposal of business, constitution and supersession of Tahsil Committees, the term of office and the filling and casual vacancies of office-bearers and members of such committees and removal of office-bearers and members thereof;(d)for the principles to be followed for the distribution of lands, qualifications of persons to whom lands may be given and the maximum area to be allotted to one family;(e)for the appointment of the sub-committees and for the delegation of powers to sub-committees and office-bearers and individual members thereof;(f)for any other matter arising out of Board's function under this Act for which it is necessary or expedient to make regulations.
