Section 56(2) in The Delhi Metro Railway (Operation And Maintenance) Act, 2002
(2)In particular, and without prejudice to the generality of the foregoing power, such rules may provide for-(i)the procedure for investigation of misbehaviour or incapacity of the Claims Commissioner under sub-section (3) of section 51;(ii)the salary and allowances and the other terms and conditions of service of the Claims Commissioner under section 52; and(iii)any other purpose incidental to or connected with the objects of this Chapter.
