Section 16(2) in Delhi Finance Commission Act, 1994
(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 Chairman and the members of the Commission including the salaries and allowances or fees payable to them;(b)Qualification of the Secretary and the terms and conditions of service of the Secretary and other employees of the Commission, including the salaries and allowances payable to them;(c)Any other matter which is to be or may be prescribed under this Act.
