Section 15(2) in Manipur State Commission For The Scheduled Tribes Act, 2014
(2)In particular, and without prejudice to the generality of the foregoing provisions such rules may provide fOr all or any of the following matters, namely:-(a)salaries and allowances payable to and the terms and conditions of service of the Chairperson and to members under sub-section (5) of section 4;(b)the form in which the annual statement of accounts shall be prepared under sub-sections (2) and (3) of section 13;(c)any other matter which is required to be, or may be, specified under this Act.
