Section 38(2) in Bihar Agricultural and Rural Area Development Agency Act, 1978
(2)In particular and without prejudice to the generality of the foregoing power, such rules may provide for the following matters, namely:-(i)the honoraria and allowances to be paid to the members of the Board or the Executive Committee;(ii)the manner in which meetings of the Board and the Executive Committee shall be held;(iii)the forms of the budget, the annual report and the annual financial statement shall be made available to the State Government;(iv)the procedure and conditions for the grant of loans and recovery of the dues of the Agency;(v)the duties and power of the Managing Director.
