Section 65(2) in THE NATIONAL COMMISSION FOR ALLIED AND HEALTHCARE PROFESSIONS ACT, 2021
(2)In particular, and without prejudice to the generality of the foregoing powers under sub-section (1), such rules may provide for all or any of the following matters, namely:--(a)the qualifications and experiences of the Part-time Member of the Commission under sub-clause(i)of clause (d) of sub-section (3) of section 3;(b)the manner of selection of the Part-time Member of the Commission under sub-clause (ii) of clause (d) of sub-section (3) of section 3;(c)the qualification, experience and manner of the selection of the Part-time Member of the Commission under sub-clause (iii) of clause (d) of sub-section (3) of section 3;(d)the salaries, allowances and other conditions of service of the Chairperson and Vice-Chairperson of the Commission under sub-section (2) of section 4;(e)the travelling and other allowances to the Part-time Member of the Commission under sub-section (3) of section 4;(f)the rules of procedure with respect to the transaction of business at meetings of the Commission under sub-section (1) of section 7;(g)the salaries, allowances and other conditions of service of the Secretary and other officers of the Commission under sub-section (2) of [section 9](#sec_9;(h)the qualifications and experiences of members of the Professional Council under sub-section
