(2)In particular, and without prejudice to the generality of the foregoing power, such rules may make provision for-(a)the salaries and allowances and the terms and conditions of the Members under sub-section (3) of section 32;(b)the travelling and other allowances payable to the [Part-Time Member] 1 under sub-section (4) of section 32;1Subs. by Notification No. S.O. 4506(E), for “Member” (w.e.f. 13-10-2023).(c)the form and manner of annual statement of accounts, including the balance sheet under sub-section (1) of section 46; and(d)any other matter which is to be, or may be prescribed.
