Section 48(2) in The Civil Liability For Nuclear Damage Act, 2010
(2)In particular, and without prejudice to the generality of the foregoing powers such rules may provide for –(a)the other financial security and the manner thereof under sub-section (1) of section 8;(b)the salary and allowances payable to and the other terms and conditions of service of Claims Commissioner under section 11;(c)the procedure to be followed by Claims Commissioner under sub-section (1) of section 12;(d)the person to be associated by Claims Commissioner and the manner thereof, under sub-section (2) of section 12;(e)the remuneration, fee or allowances of associated person under sub-section (3) of section 12;(f)any other matter under clause (f) of sub-section (4) of section 12;(g)the form of application, the particulars it shall contain and the documents it shall accompany, under sub-section (1) of section 15;(h)the salary and allowances payable to and other terms and conditions of service of Chairperson and other Members, under section 22;(i)the powers of Chairperson under section 29;(j)the salary and allowances payable to and the terms and other conditions of service of officers and other employees of the Commission, under sub-section (2) of section 30;(k)the form of application, the particulars it shall contain and the documents it shall accompany, under sub-section (1) of section 31;(l)any other matter under clause (f) of sub-section (5) of section 32;(m)the form and the time for preparing annual report by the Commission under section 37;(n)the manner of transfer of officers and other employees of the Commission under clause (c) of sub-section (2) of section 38.
