Section 17(2) in Andhra Pradesh Commission for Backward Classes Act, 1993
(2)In particular and without prejudice to the generality 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 and Members under subsection (5) of section 4 and of officers and other employees under subsection (2) of section 5;(b)the form in which the annual statement of accounts shall be maintained under sub-section (1) of section 13;(c)the form and the time of which the annual report shall be prepared under section 14;(d)any other matter which is required to be or may be prescribed.
