Section 29(2) in The Jawaharlal Institute Of Post-Graduate Medical Education And Research, Puducherry Act, 2008
(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 manner of nomination of members under clauses (j) and (k) of sub-section (1) of section 5;(b)the manner of filling vacancies under sub-section (8) of section 6;(c)the powers and functions to be exercised and discharged by the President of the Institute under section 7;(d)the allowances to be paid to the President and other members of the Institute under section 8;(e)the control and restrictions in relation to the constitution of standing and ad hoc committees under sub-section (5) of section 10;(f)the tenure of office, salaries and allowances and other conditions of service of the Director and other officers and employees of the Institute appointed by the Institute under section 11;(g)the form in which, and the time at which, the budgets and reports shall be prepared by the Institute under section 17;(h)the form of annual statement of accounts including balance-sheet under sub-section (1) of section 18;(i)the form of annual report under section 19;(j)any other matter which has to be or may be prescribed by rules.
