(1)The Government may, make rules for carrying out the provisions of this Act.(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 terms and conditions of service of the Chairman and the members of the Commission including the salaries and allowances or fees payable to them;(b)Qualification of the Secretary and the terms and conditions of service of the Secretary and other employees of the Commission, including the salaries and allowances payable to them;(c)Any other matter which is to be or may be prescribed under this Act.(3)Every rule made by the Government under this Act shall be laid, as soon as may be, before the Legislative Assembly.
