Section 17(2) in The Gujarat Higher Secondary Schools Services Tribunal Act, 1983
(2)Without prejudice to the generality of the foregoing power, such rules made for all or any of the following matters, namely:-(a)the term for which a person constituting the Tribunal shall hold office and his conditions of service under section 4;(b)the matters to be prescribed under clause (d) of sub-section (1) of section 10;(c)subsistence allowance to which an employee shall be entitled during his suspension and the terms and conditions thereof under proviso to subsection (5) of section 14;(d)any other matter which is to be or may by prescribed by the rules.
