Technology Development Board Act, 1995
22. Power of Board to
make regulations.
- The Board may, with
the previous approval of the Central Government, by notification
in the Official Gazette, make regulations consistent with this
Act and the rules generally to carry out the provisions of this Act.
- 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:-
- The terms and conditions
of service of the Secretary and other officers and employees
of the Board under sub-section (2) of section 4;
- The conditions subject to
which equity capital may be provided :by the Board under clause (a) of section
6;
- the from, in which
and the time at which the returns may be furnished
to the Board under sub-section (1) of section 15.
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