Section 54 in The Electricity Regulatory Commissions Act, 1998
54. Power of Central Government to makes rules .-(1) The Central Government may, by notification in the Offical Gazette, make rules for carrying out the purposes of this Act.
(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 salary and allowances payable to and the other conditions of service of the Chairperson and Members under sub-section (2) of section 6;(b)the form and the manner in which and the authority before whom oath of office and secrecy should be subscribed under sub-section (4) of section 6;(c)the form in which and the time at which, the Central Commission shall prepare its budget under section 31;(d)the form in which annual statement of accounts to be prepared by the Central Commission under sub-section (1) of section 32;(e)the form and the time within which annual report should be filed under sub-section (1) of section 35;(f)any other matter which is to be, or may be, prescribed, or in respect of which provision is to be made, by rules.
