Section 12(2) in Tamil Nadu Special Police Youth Brigade Act, 2013
(2)In particular and without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matters, namely:-(a)the terms and conditions of service of the members of the Tamil Nadu Special Police Youth Brigade under section 3;(b)the manner in which a member of youth brigade shall be selected;(c)the qualifications for selection as a member of youth brigade;(d)the honorarium to be paid to a member of youth brigade;(e)the authority to be prescribed under section 10;(f)the areas of training and the duration of such training;(g)any other matter which is required to be or may be prescribed.
