Section 40B(2) in Protection of Human Rights Act, 1993
(2)In particular and without prejudice to the generality of the foregoing power, such regulations may provide for all or any of the following matters, namely:-(a)the procedure to be followed by the Commission under sub-section (2) of section 10;(b)the returns and statistics to be furnished by the State Commissions;(c)any other matter which has to be, or may be, specified by regulations.
