Section 12(2) in The Punjab Affiliated Colleges (Security of Service of Employees) Act, 1974
(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 :-(i)the procedure to be observed for an inquiry under section 3;(ii)the manner of filing an appeal to the [College Tribunal] [Vide Punjab Act No. 6 of 1983.] under section 5 and the period within which the same is to be filed;[(ii-a) the terms and conditions of service of the Presiding Officer of a College Tribunal.] [Added vide Punjab Act No. 6 of 1983.][(ii-b) the grant of pensionary benefits under Section 9-B.] [Added vide Punjab Act 8 of 1999.](iii)any other matter which has to be, or may be, prescribed;
