Section 38(2) in The Gujarat Infrastructure Development Act, 1999
(2)In particular and without prejudice to the foregoing power, such regulations may provide for all or any of the following matters, namely:-[[aa) the amount of cost of a project exceeding which a proposal shall be submitted to the Board under sub-section (1) of section 5 and different amounts of costs for different nature of projects;] [Clause (aa) inserted by Gujarat 18 of 2006, dated 31st March, 2006 (w.e.f. 15-05-2006).](a)the time and the place at which the Board shall meet and rules of procedure the Board shall observe in regard to transaction of its business at its meeting under section 22;(b)the other committees which the Board may constitute, the number of members which the executive committee and other committees may consist of and the functions of the Board which they may perform under section 25;(c)the remuneration, allowances and conditions of service of officers and servants of the Board under sub-section (2) of section 26;(d)the form and manner in which the accounts of the Board shall be prepared and maintained under sub-section (1) of section 30;(e)the form in which an annual statement of accounts of the Board shall be prepared under sub-section (2) of section 30;(f)the form in which and the time at which an annual report of the Board shall be prepared under sub-section (1) of section 31;(g)any other matter which is, or may be necessary to be prescribed for the efficient conduct of the affairs of the Board.
