Section 30(2) in New Delhi International Arbitration Centre Act, 2019
(2)In particular, and without prejudice to the generality of the foregoing power, such rules may make provision for -(a)the terms and conditions and the salaries and allowances payable to the Chairperson and Full-time Members under sub-section (2) of section 6;(b)the travelling and other allowances payable to the Part-time Members under sub-section (4) of section 6;(c)the composition and functions of the Committees referred to in sub-section (2) of section 19;(d)the number of officers and employees of the Secretariat of the Centre under clause (c) of sub-section (1) of section 23;(e)the qualifications, experience, method of selection and the functions of the Registrar, Counsel and other officers and employees of the Centre under sub-section (2) of section 23;(f)annual statement of accounts, including the balance sheet under sub-section (1) of section 26; and(g)any other matter in respect of which provision is to be made or may be made under this Act.
