Section 24(2) in Madhya Pradesh Audhyogik Suraksha Bal Adhiniyam, 2015
(2)In particular and without prejudice to the generality of the foregoing powers, such rules may provide for,-(a)regulating the classes, ranks, grades, insignia, pay and remuneration of members of the Force and their conditions of service;(b)regulating the powers and duties of members of the Force authorized to exercise any function by or under this Act;(c)fixing the period of service for members of the Force;(d)prescribing the description and quantity of arms, accoutrements, clothing and other necessary articles to be furnished to the members of the Force;(e)prescribing the places of residence of members of the Force;(f)institution, management and regulation of any fund for any purpose connected with the administration of the Force;(g)regulating the punishments and prescribing authorities to whom applies may be preferred from orders of punishment, or remission of fines or other punishments and the procedure to be followed for the disposal of such appeals;(h)the terms and conditions subject to which members of the Force may be deployed under section 9 and the charges therefore;(i)prescribing the guidelines for use of fire arms;(j)prescribing the norms to maintain relationship with hiring institutions.
