Section 14(2) in The West Bengal Minorities Commission Act, 1996
(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:-(a)allowances payable to, and the other terms and conditions of service and facilities of, the Chairperson, Vice-Chairperson and Members, and of officers and other employees, under sub-section (1) of section 9;(b)the form in which the annual statement of accounts shall be maintained under sub-section (1) of section 11;(c)the form in which, and the time at which, the annual report shall be prepared under sub-section (1) of section 12;(d)any other matter which is required to be, or may be, prescribed.
