Section 31(2) in Karnataka Khadi and Village Industries Act, 1956
(2)In particular and without prejudice to the generality of the foregoing powers such rules may provide for all or any of the following matters, namely:-(a)[ the term of office and the terms and conditions of service of the Chairman and other members of the Board under section 4;] [Substituted by Act 16 of 1978 w.e.f. 11.5.1978.](b)the manner and form in which contracts shall be entered into under section 12;(c)the functions of the Board under section 13;(d)the other particulars of the programme under section 15;(e)the form in which and the date before which the supplementary programme shall be submitted under section 17;(f)the form in which and the date before which the supplementary budget shall be submitted under section 25;(g)the manner in which the annual report shall be prepared and forwarded to the State Government under section 26;(h)the manner of maintenance of accounts and preparation of annual statement of accounts under section 28;(i)remuneration, allowances and other conditions of service of members of the staff of the Board and the [functions of [the Chief Executive Officer and the Financial Adviser and Chief Accounts Officer] [Substituted by Act 9 of 1973 w.e.f. 8.5.1973.]] of the Board;(j)any other matter which is or may be prescribed under this Act.
