Section 22(2) in The Rajasthan State Commission for Women Act, 1999
(2)In particular, and without prejudice to the generally of the foregoing power, such rules may provide for all or any of the following matters, namely: -(a)salaries and allowances payable to, and other terms and conditions of service of the Chairperson and members;(b)salaries and allowances payable to, and conditions of service of, officers and other employees appointed for the purpose of the Commission;(c)the form in and the time at which the annual statement of accounts shall be maintained;(d)any other matter which is required to be, or may be, prescribed in accordance with the provisions of this Act.
