Section 21(2) in Bihar Integrated Check-Post Authority Act, 2011
(2)In particular and without prejudice to the generality of the foregoing power, such rules may provide for -(a)the other conditions of service of Chairman and other members of the Authority under sub-section (2) of Section 4;(b)the manner in which the Authority may invest the funds under clause (b) of sub-section (3) of Section 12;(c)any other matter which is to be, or may be, prescribed.
