Section 15(2) in The National Commission For Safai Karamcharis 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, Vice-Chairperson and Members under sub-section (5) of section 4 and of Officers and other employees of the Commission under sub-section (2) of section 5;(b)the form in, and the time at, which the annual report shall be prepared under section 11;(c)any other matter which is required to be, or may be, prescribed.
