Section 40(2) in The Protection of Human Rights Act, 1993
(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:(a)the salaries and allowances and other terms and conditions of service of the [Chairperson and Members] [Substituted by Act 43 of 2006, Section 17, for "Members" (w.e.f. 23.11.2006).] under section 8;(b)the conditions subject to which other administrative, technical and scientific staff may be appointed by the Commission and the salaries and allowances of officers and other staff under sub-section (3) of section 11;(c)any other power of a civil Court required to be prescribed under clause (f) of sub-section (1) of section 13;(d)the form in which the annual statement of accounts is to be prepared by the Commission under sub-section (1) of section 34; and(e)any other matter which has to be, or may be, prescribed.
