Section 21(2) in The Haryana Right to Service Act, 2014
(2)In particular, and without prejudice to the generality of the foregoing provisions, such rules may provide for all or any of the following matters, namely:-(a)the format to maintain the records of services under sub-section (3) of section 5;(b)the procedure for disposing of a revision made under section 10;(c)salaries, allowances and conditions of service of the officers and other employees of the Commission under sub-section (5) of section 15; and(d)any other matter which is required to be, or may be prescribed.
