Section 16(2) in The Rajasthan State Commission for Minorities Act, 2001
(2)In particular, and without prejudice to the generally of the foregoing powers, such rules may provide for all or any of the following matters, namely:-(a)salaries and allowances payable to and the other terms and conditions of service of the Chairperson, Members, Secretary and other employees of the Commission;(b)any other matter referred to in clause (f) of sub-section (1) of section 10;(c)the form in which the account shall be maintained and the annual statement of accounts shall be prepared under sub-section (1) of section 13;(d)the form in which and the date by which the annual report shall be prepared under section 14;(e)any other matter which is required to be or may be prescribed.
