Section 24(2) in The National Commission For Minority Educational Institutions Act, 2004
(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 salaries and allowances payable to, and the other terms and conditions of the service of, the Chairperson and Members under sub-section (5) of section 5 and of the Secretary, officers and other employees under sub-section (2) of section 6;(aa)[ the forms in which appeal under sub-section (3) of section 12-A and sub-section (3) of section 12-B shall be made;] [Inserted by Act 18 of 2006, Section 8 (w.e.f. 23.1.2006).](b)the financial and administrative powers to be exercised by the Chairperson under section 13;(c)the form in which the annual statement of accounts shall be prepared under sub-section (1) of section 15;(d)the form in, and the time at, which the annual report shall be prepared under section 16;(e)any other matter which is required to be, or may be, prescribed.
