Section 37(2) in The Industrial Development Bank Of India Act, 1964
(2)In particular and without prejudice to the generality of the foregoing power, such regulations may provide for-(a)the times and places of the meetings of the Board or of any committee constituted under this Act and the procedure to be followed at such meetings including the quorum necessary for the transaction of business [and the manner of adoption of resolutions] [ Inserted by Act 5 of 1995, Section 20 (w.r.e.f. 12.10.1994).];(b)the [* * *] [ The words " constitution and" omitted by Act 52 of 1975, Section 18 (w.e.f. 16.2.1976).] functions of the Executive Committee;(c)the fees and allowances that may be paid to the directors and the members of a committee;(d)the conditions which the Development Bank may impose in granting loans or advances or entering into any other arrangements;(da)[ entering into business with industrial concerns specified in sub-section (1) of section 9-A and the conditions and limitations in regard thereto;] [ Inserted by Act 75 of 1972, Section 8](db)[ the manner in which and the conditions subject to which shares may be held and transferred; (dc) matters relating to the rights of shareholders; [ Inserted by Act 5 of 1995, Section 20 (w.r.e.f. 12.10.1994).](dd)the maintenance of share registers and the particulars to be entered therein;(de)the safeguards to be observed in the maintenance of register of shareholders on computer floppies or diskettes;(df)the inspection and closure of the registers and all other matters connected therewith;(dg)the holding and conduct of elections of directors under this Act and the determination of disputes, regarding the qualification of directors;(dh)the manner in which general meetings shall be convened, the procedure to be followed thereat, the manner in which voting rights may be exercised, resolutions passed and business transacted in such meetings and other matters relating to meetings;(di)the manner in which notices may be served on shareholders or other persons;(dj)the manner in which nomination may be made in terms of section 32-A;](e)the conditions on which the Development Bank may accept, discount or rediscount bills of exchange or promissory notes;(f)the investment (whether by way of deposit in banks or otherwise) of the amounts in the Development Assistance Fund or the General Fund which are not for the time being required for the transaction of business;(g)the form and manner in which the balance-sheets and the accounts of the Development Assistance Fund and the Development Bank shall be prepared;(h)the forms of returns and statements required under this Act;(i)the duties and conduct, salaries, allowances and conditions of service of officers and other employees of the Development Bank;(j)the establishment and maintenance of provident or other benefit funds for officers and other employees of the Development Bank;(k)generally, the efficient conduct of the affairs of the Development Bank; and(l)any other matter which is to be, or may be, prescribed.
