Section 100(2) in The Rights of Persons with Disabilities Act, 2016
(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 manner of constituting the Committee for Research on Disability under sub-section (2) of section 6;(b)the manner of notifying the equal opportunity policy under sub-section (1) of section 21;(c)the form and manner of maintaining records by every establishment under sub-section (1) of section 22;(d)the manner of maintenance of register of complaints by grievance redressal officer under sub-section (3) of section 23;(e)the manner of furnishing information and return by establishment to the Special Employment Exchange under section 36;(f)the composition of the Assessment Board under sub-section (2) and manner of assessment to be made by the Assessment Board under sub-section (3) of section 38;(g)rules for person with disabilities laying down the standards of accessibility under section 40;(h)the manner of application for issuance of certificate of disability under sub-section (1) and form of certificate of disability under sub-section (2) of section 58;(i)the allowances to be paid to nominated Members of the Central Advisory Board under sub-section (6) of section 61;(j)the rules of procedure for transaction of business in the meetings of the Central Advisory Board under section 64;(k)the salaries and allowances and other conditions of services of Chief Commissioner and Commissioners under sub-section (4) of section 74;(l)the salaries and allowances and conditions of services of officers and staff of the Chief Commissioner under sub-section (7) of section 74;(m)the composition and manner of appointment of experts in the advisory committee under sub-section (8) of section 74;(n)the form, manner and content of annual report to be prepared and submitted by the Chief Commissioner under sub-section (3) of section 78;(o)the procedure, manner of utilization and management of the Fund under sub-section (2) of section 86; and(p)the form for preparation of accounts of Fund under sub-section (1) of section 87.
