Section 26(2) in Andhra Pradesh Women's Commission Act, 1998
(2)In particular and without prejudice to the generality of the foregoing power, such rules may provide for:-(a)the salary, allowance and other conditions of service of the members, the Director and other staff of the Commission:(b)procedure for removal of the members of the Commission under section 11:(c)procedure for inquiries under section 16 of the Act:(d)investigations by the Director:(e)procedure for inspection of prisons, police stations, lock-ups, sub-jails, rescue homes or other places of custody where women are kept as prisoners, or otherwise or shelters for women or other places run by the Government or any of its agencies including agencies receiving aid from the Government for the purpose of offering rescue or shelter to women or hostels intended for women or girls run by any person and such other places wherein unfair practice to women or girls complained of or for holding of enquiries about the treatment that women or girls are subjected to at such places:(f)maintaining a Data Bank:(g)the formulation of comprehensive and affirmative scheme for securing equal opportunity to women and for the improvement and uplift of women and programme for its implementation:(h)procedure for recommending prosecution in respect of offences committed against women under any statute:(i)any other matter which has to be, or may be prescribed.
