Section 22(2) in The National Environment Appellate Authority Act, 1997
(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 procedure under sub-section (4) of section 8 for the investigation of misbehaviour or incapacity of the Chairperson, the Vice-Chairperson or a Member;(b)the salaries and allowances payable to and the other terms and conditions of service of the Chairperson, the Vice-Chairperson and the Members under section 9;(c)the form which an appeal shall contain under sub-section (1) of section 11;(d)financial and administrative powers of the Chairperson under section 13;(e)the salaries and allowances and conditions of service of the officers and other employees of the Authority;(f)any other matter which is required to be, or may be, prescribed.
