Section 23(2) in The Employment Of Manual Scavengers And Construction Of Dry Latrines (Prohibition) Act, 1993
(2)Without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matters, namely:-(i)the composition of the State Co-ordination Committees and other committees constituted by the State Government under sub-section (4) of section 13, the powers and functions thereof, the number of members and their terms and conditions of appointment and other matters connected therewith;(ii)the fees and allowances to be paid to the members of the committees constituted under sub-section (4) of section 13;(iii)any other matter which is required to be, or may be, prescribed.
