Section 41(2) in The Protection of Human Rights Act, 1993
(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 salaries and allowances and other terms and conditions of service of [the Chairperson and Members] [Substituted by Act 43 of 2006, Section 19, for "the Members" (w.e.f. 23.11.2006).] under section 26;(b)the conditions subject to which other administrative, technical and scientific staff may be appointed by the State Commission and the salaries and allowances of officers and other staff under sub-section (3) of section 27;(c)the form in which the annual statement of accounts is to be prepared under sub-section (1) of section 35.
