Section 56(2) in The Chemical Weapons Convention Act, 2000
(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 other terms and conditions of service of, the Chairperson and the Directors under sub-section (3) of section 6, and the salary and allowances payable to and other terms and conditions of service of officers and other employees of the National Authority under sub-section (4) of that section;(b)other functions of the National Authority that may be prescribed under clause (v) of sub-section (2) of section 7;(ba)[ the criteria which the officers are required to fulfil under sub-section (J) of section 9] [Inserted by Act No. 36 OF 2012](c)[ the exemptions and thresholds under sub-sections (1) and (2) of section 18, the form of application, the particulars to be contained in the application form, the form of certificate of registration, the manner of making application, the amount of fee payable, the procedure to be followed in granting or cancelling certificate of registration under sub-section (3) of section 18, the terms and conditions for granting a certificate of registration under sub-section (4) of section 18, the period for which a renewed certificate of registration may be issued and the amount of fee payable therefor under sub-section (5) of section 18 and information, declaration or return to be furnished under sub-section (6) of that section;] [Substituted by Act No. 36 OF 2012](d)the time within which appeal may be preferred under sub-section (1) of section 50;(e)the form for making appeal and the fee to be accompanied therewith under sub-section (3) of section 50;(f)the procedure for disposing of appeal under sub-section (4) of section 50;(g)any other matter which is to be, or may be, prescribed.
