Section 20(2) in Tamil Nadu State Commission for Women Act, 2008
(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 honorarium and allowances payable to, and other terms and conditions of service of the Chairperson and members under sub-section (2) of section 4 and the salaries and allowances of officers and other employees under sub-section (2) of section 6;(b)the allowances for attending the meetings of the committee by the co-opted persons under sub-section (3) of section 8;(c)the form and the manner in which the accounts, and the form in which the annual statement of accounts, shall be prepared under sub-section (1) of section 12;(d)the form in which and the time at which the annual report shall be prepared under section 13;(e)any other matter which is required to be, or may be, prescribed under this Act.
