Section 17(2) in The Maharashtra State Commission for Backward Classes Act, 2005
(2)In particular and without prejudice to the generality of the foregoing powers, such rules may provide for all or any of the following matters, namely:-(a)criterias and methodology for inclusion or exclusion of castes in or from the Lists of backward classes;(b)methodology and criterias for proposing revision of Lists of backward class of citizens;(c)honorarium and allowances payable to and the other terms and conditions of service of, the Chairperson and members under sub-section (5) of section 4 and the salaries and allowances payable to and the other terms and conditions of service of, the officers and other employees under sub-section (2) of section 5;(d)the form in which the Annual Statement of Accounts shall be prepared under sub-section (1) of section 13;(e)the form in which and the time at which the Annual Report shall be prepared under section 14;(f)any other matter which is required to be, or may be prescribed.
