Section 23(2) in The National Co-Operative Development Corporation Act, 1962
(2)In particular, and without prejudice to the generality of the foregoing power, such regulations may provide for--(a)the manner in which meetings of [the General Council, the Board and other committees of the Corporation] [Substituted by Act 3 of 1974, Section 16, for certain words (w.e.f. 7-4-1975)] shall be convened, the fees for attending such meetings and the procedure to be followed thereat;(b)the methods of appointment, the conditions of service and the scales of pay of the officers (other than the [managing director] [Substituted by Act 3 of 1974, Section 16, for "Secretary" (w.e.f. 1-4-1974)]) and other employees of the Corporations;(c)the duties and conduct of officers and other employees of the Corporation; and(d)any other matter in respect of which the Corporation is empowered or required to make regulations under this Act.
