Section 18(2) in Bihar State Minorities Commission Act, 1991
(2)In particular, and without prejudice to the generality or the foregoing provisions, such Rules may provide for-(a)to determine the status of Chairman and Vice-Chairman of Commission;(b)the salary, allowance and other emoluments payable to the Chairman, Vice-Chairman and Members of the Commission and other conditions of their service;(c)any other matter, which is to be or may be prescribed in pursuance of the provisions of the Act and that provision is in the opinion of Government necessary for the proper implementation of this Act.
