(2)In particular, and without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matters, namely:¬-(a)the constitution of the Board, the number of persons to be appointed as members from each of the categories specified in sub-section (3) of section 4, the term of office and the other conditions of service of, the procedure to be followed by, and the manner of filling vacancies among, the members of the Board;(b)the circumstances in which, and the authority by which, members may be removed;(c)the holding of a minimum number of meetings every year;(d)the pay and allowances and other conditions of service of the secretary;(e)the maintenance of records of all business transacted at meetings of the Board and the submission of copies of such records to the Central Government;(f)the preparation of budget estimate of the receipts and expenditure of the Board and the authority by which such estimates should be sanctioned;(g)the conditions subject to which, and the mode in which, contracts may be made by or on behalf of the Board;(h)the powers of the Board and the Executive Committee and the Chairman, in regard to the incurring of expenditure; and the re-appropriation of estimated savings in any budget head to another such head;(i)the conditions subject to which the Board may borrow;(j)the form and the manner in which accounts should be kept by the Board;(k)the registration of coir spindles and looms for the manufacture of coir products as also the registration of manufacturers of coir products and the conditions for such registration; the grant or issue of licenses under this Act; the fees to be levied in respect of such registration and licenses; and the suspension and cancellation of such registration and licenses;(l)the form of applications for registration and licenses under this Act and the fee, if any, to be paid in respect of any such applications;(m)the collection of any information or statistics in respect of the coir industry;(n)any other matter which is to be or may be prescribed.
