Section 35(2) in The Haryana Kisan Kalyan Pradhikaran Act, 2018
(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 allowances of Members, other than ex-officio Members, for attending the meetings of the Pradhikaran;(b)the time of meeting, the rules of procedure for conduct of business and transaction of business of the Pradhikaran;(c)the manner in which the Chief Executive Officer shall maintain records of the meetings of the Pradhikaran;(d)the manner and qualifications for appointment of officers and employees of the Pradhikaran;(e)the salaries and allowances payable to and other terms and conditions of service of officers and other staff of the Pradhikaran;(f)the manner and term of appointment of persons, being industrious farmers or agro-industrialists of the State, to be nominated to the Council;(g)the procedure for conduct of meetings and transaction of business of the Council;(h)the allowances of Members, other than ex-officio Members, for attending the meeting of the Council;(i)the form and time every year that the Chief Executive Officer shall submit the budget;(j)the form in which the Pradhikaran shall maintain proper accounts and other relevant records and prepare an annual statement of accounts including the balance sheet;(k)the form and the date, on or before which, the Chief Executive Officer shall prepare and submit to the Government a report of its activities during that year;(l)the number of members, their expertise and the manner of constitution of the committee;(m)any other matter which has to be or may be prescribed.
