Section 17(2) in The Karnataka State Minorities Commission Act 1994
(2)In particular and without prejudice to the generality of the foregoing provisions, such rules may provide for,-(a)to determine the status of Chairman of the Commission;(b)the salary, allowances and other emoluments payable to the Chairman, the allowances payable to other members of the Commission and other conditions of service.(c)any other matter which is to be or may be prescribed in pursuance of the provisions of the Act and that provision is in the opinion of the Government, necessary for the prop-er implementation of this Act.
