Section 31(2) in The National Council For Teacher Education Act, 1993
(2)In particular, and without prejudice to the generality of the foregoing powers, such rules may provide for all or any of the following matters, namely:¬-(a)the manner in which the Central Government is to appoint experts to the Council under sub-clause (v) of clause (m) of sub-section (4) of section 3;(b)the manner in which the Central Government is to appoint Members to the Council from amongst the States and the Union territory Administrations under clause (n) of sub-section (4) of section 3;(c)the conditions of service of the Chairperson, the Vice-Chairperson and the Member-Secretary under sub-section (3) and of Members under sub-section (4) of section 4;(d)the powers and duties of the Chairperson under sub-section (7) of section 4;(e)the manner in which and the persons by whom the inspection of an institution is to be made and the manner in which the institution is to be associated in such inspection under sub-sections (1) and (2) of section 13;(f)the fee payable on application for obtaining recognition under sub¬-section (2) of section 14 and for obtaining permission under sub¬-section (2) of section 15;(g)the period of limitation for an appeal under sub-section (1) of section 18, the form in which such appeal is to be made and the fees payable therefor under sub-section (3) of that section and the procedure for disposal of an appeal under sub-section (4) of that section;(ga)[ the form in which and the period within which an application under sub-section (2) of section 18-B is to be made, and the fee payable on such application;(gb)the manner of dealing with an application under sub-section (3) of section 18-B;](h)the manner in which the Central Government is to nominate the State representatives in the Executive Committee under clause (i) of sub¬-section (2) of section 19;(i)the form in which and the time within which the budget under section 24 and the annual report under section 25 of the Council is to be prepared;(j)the manner and the form in which the accounts of the Council are to be maintained under sub-section (1) of section 26;(k)any other matter which has to be, or may be, prescribed.
