(2)Without prejudice to the generality of the foregoing powers, such rules may provide for all or any of the following matters, namely :-(a)the terms and conditions of service of the Chairperson, the members and the Secretary of the Commission;(b)mode of authentication of the orders and decisions of the Commission and instruments issued by it;(c)the form and manner in which the accounts shall be maintained by the Commission under section 12;(d)the minimum and maximum limit of the penalty under section 11 and the manner in which such penalty is to be imposed; and(e)such other matters as may be required for proper functioning of the Commission.
