Section 34 — Power of Central Government to make rules.

(1) The Central Government may, by notification, make rules, for carrying out the provisions of this Act. (2) In particular, and without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matters, namely:--- 1 [(a) the conditions and the procedure subject to which the Board may be suspended or dissolved under sub-section (6) of section 10; (aa) such other powers and duties of the Board under clause (w) of sub-section (2) of section 11;] (b) the term and conditions of service of the Director under sub-section (2) of section 16; 2 [(ba) the procedure to be adopted for selection of the Director under sub-section (3A) of section 16; (bb) the manner of termination of services of the Director under sub-section (10) of section 16;] (c) the travelling and such other allowances payable to the members of the Coordination Forum for attending its meetings or its Committees under sub-section (4) of section 29; (d) any other matter which is to be or may be, prescribed or in respect of which provision is to be made by the Central Government by rules.

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