Section 54(2) in THE NATIONAL COMMISSION FOR HOMOEOPATHY ACT, 2020
(2)In particular, and without prejudice to the foregoing power, such rules may provide for all or any of the following matters, namely:––(a)the manner of appointing ten Members of the Commission on rotational basis from amongst the nominees of the States and Union territories in the Advisory Council under clause (b) of sub-section (4) of section 4;(b)the manner of appointing members under clause (c) of sub-section (4) of section 4;(c)the manner of nominating one expert by the Central Government under clause (c) of sub-section (1) of section 5;(d)the salary and allowances payable to, and other terms and conditions of service of, the Chairperson and Members under sub-section (4) of section 6;(e)the form and the manner of making declaration under sub-section (6) of section 6;(f)the qualifications and experience to be possessed by Secretary under sub-section (2) of section 8;(g)the salaries and allowances payable to, and other terms and conditions of the Secretary, officers and other employees of the Commission under sub-section (6) of section 8;(h)the other powers to be exercised and other functions to be performed by the Commission under clause (j) of sub-section (1) of section 10;(i)the salary and allowances payable to, and other terms and conditions of service of, the President and Members of an Autonomous Board under sub-section (2) of section 21;(j)the other factors under clause (d) of section 30;(k)the manner of submitting list of practitioners under the first proviso to sub-section (1) of section 34;(l)the form for preparing annual statement of accounts under sub-section (1) of section 41;(m)the time within which, and the form and the manner in which, the reports and statements shall be furnished by the Commission and the particulars with regard to any matter as may be required by the Central Government under sub-section (1) of section 42;(n)the form and the time for preparing annual report under sub-section (2) of section 42;(o)the compensation for the premature termination of employment under the second proviso to sub-section (3) of section 58;(p)any other matter in respect of which provision is to be made byrules.
