The Committee may [,by notification in the Official Gazette,] [Inserted by Act 30 of 1988, s.3] make byelaws consistent with this Act and the rules made thereunder for all or any of the following purposes, namely:-(a)the manner in which meetings of the Committee shall be convened, the quorum for the transaction of any business thereat and the procedure at such meetings ;(b)the appointment of such persons as may be necessary to assist the Committee in the efficient performance of its duties and the terms and conditions of service of such employees ;(c)the duties and powers of the employees of the Committee;(d)the submission of accounts, returns and reports to the Committee by any of its employees.(The Schedule.) (2) All bye-laws made under this section shall be subject to the condition of previous publication and shall not have effect until they are approved by the Central Government.
