Section 17(2) in The Gujarat Affiliated Colleges Services Tribunal Act, 1982
(2)Without prejudice to the generality of the foregoing power, such rules may be made for all or any of the following matters, namely:-(a)the term for which a person constituting the Tribunal shall hold office and his conditions of service under Section 4;(b)the matters to be prescribed under clause (d) of Sub-section (1) of Section 10;(c)subsistence allowance to which a college employee shall be entitled during his suspension and the terms and conditions thereof under proviso to Sub-section (5) of Section 14;(d)any other matter which is to be or may be prescribed by the rules.
