(2)In particular, and without prejudice to the generality of the foregoing power, such regulations may provide for all or any of the following matters, namely: -(a)summoning and holding of meetings of the Authority, the time and place where such meetings are to be held , the conduct of business at such meetings and the number of persons necessary to form a quorum thereat;(b)the powers and duties of the employees of the Authority;(c)the management of the property of the Authority;(d)the execution of contracts and assurances of the property on behalf of the Authority;(e)the limit up to which the Chairman, the member, Secretary or any other officer of the Authority shall be competent to incur recurring and non-recurring expenditure in any financial year;(f)the maintenance of accounts and the preparation of balance sheet by the Authority;(g)the procedure for carrying out the functions of the Authority under this Act including the preparation of the plan;(h)the delegation of powers of the Authority to the Chairman or to any other officer of the Authority.(i)any other matter for which provision is required to be made by regulations.
