Section 29(2) in The Sexual Harassment Of Women At Workplace (Prevention, Prohibition And Redressal) Act, 2013
(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 fees or allowances to be paid to the Members under sub-section (4) of section 4;(b)nomination of members under clause (c) of sub-section (1) of section 7;(c)the fees or allowances to be paid to the Chairperson, and Members under sub-section (4) of section 7;(d)the person who may make complaint under sub-section (2) of section 9;(e)the manner of inquiry under sub-section (1) of section 11;(f)the powers for making an inquiry under clause (c) of sub-section (2) of section 11;(g)the relief to be recommended under clause (c) of sub-section (1) of section 12;(h)the manner of action to be taken under clause (i) of sub-section (3) of section 13;(i)the manner of action to be taken under sub-sections (1) and (2) of section 14;(j)the manner of action to be taken under section 17;(l)the manner of appeal under sub-section (1) of section 18;(m)the manner of organising workshops, awareness programmes for sensitising the employees and orientation programmes for the members of the Internal Committee under clause (c) of section 19; and(n)the form and time for preparation of annual report by Internal Committee and the Local Committee under sub-section (1) of section 21.
