Section 22(2) in Arunachal Pradesh Forest and Special Tiger Protection Force Act, 2012
(2)In particular and without prejudice to the generality of the foregoing powers, such rules may provide for-(a)Regulating the classes, ranks, grades, pay and remunerations of supervisory officers and members of the Force and their conditions of service in the Force;(b)Regulating the powers and duties of Supervisory Officer and members of the Force authorized to exercise any functions by or under this Act;(c)Fixing the period of service for supervisory officers and members of the Force,(d)Prescribing the description and quantity of arms, accoutrement's, clothing and other necessary articles to be furnished to the member of the Force;(e)Prescribing the places of residences of the Force;(f)Institutions, managements and regulation of any fund or any purpose connected with the administration of the Force ;(g)Regulating the punishment and prescribing the authorities to whom appeal shall be preferred from orders of punishment and the procedure to be followed for the disposal of such appeal;(h)Any other matter which has to be or may be prescribed
