Section 28(2) in Punjab Gau-Sewa Commission Act, 2014
(2)In particular, and without prejudice to the generality of the foregoing power; such rules may provide for all or any of the following matters, namely:-(a)terms and conditions of service of officers or officials of the Commission;(b)allowances which may be paid to the members of the Commission;(c)the manner in which the institutions shall be registered;(d)the manner in which and the authority which shall operate the funds of the Commission;(e)the manner in which complaints shall be entertained by the Commission and mode of enquiry;(f)the form and manner in which and the time within which the report are to be submitted by Commission; and(g)any other matter not specifically covered under this section.
