Section 25 in The National Investigation Agency Act, 2008
25. Power to make rules.
(1)The Central Government may, by notification in the Official Gazette, make rules for carrying out the provisions of this Act.(2)In particular, and without prejudice to the generality to the foregoing power, such rules may provide for all or any of the following matters, namely:(a)the manner of constitution of the Agency and the conditions of service of persons employed in the Agency under section 5;(b)any other matter which is required to be, or may be, prescribed.
