Section 19(2) in The Railway Companies (Emergency Provisions) Act, 1951
(2)In particular, and without prejudice to the generality of the foregoing power, any rules made under sub-section (1) may provide for- -(a)the manner in which or the conditions subject to which the directors or managing agents of a railway company may exercise their powers under this Act;(b)the additional particulars which a statement under section 6 should contain;(c)the form in which a declaration under section 7 may be made;(d)the appointment of a Railway Local Advisory Committee;(e)the manner in which books of account shall be maintained by the directors and audited;(f)the submission of specified or periodical returns and reports by the directors to any specified authority in connection with the affairs of the railway company;(g)the conduct of business of the directors appointed by notified order and for the recruitment and employment of officers and staff.
