Section 16(2) in The Delhi Minorities Commission Act, 1999
(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)Salary, allowances, status and other facilities to which the Chairperson or a Member shall be entitled;(b)Salary and allowances payable to the Secretary;(c)Prescribing of the administrative expenses of the Commission, including the salaries, allowances, pensions and other amounts payable to the Secretary, officers and staff of the Commission;(d)Making of rules in accordance with which the accounts of the income and expenditure of the Commission shall no kept;(e)Prescription of the form in which the annual statement of accounts of the Commission shall be prepared.(f)Prescribing the manner of publication of the annual statement of accounts of the Commission together with a copy of the audit report by the Government.(g)Any other matter which is required to be or may by prescribed
