Section 100(2) in The Delhi Metro Railway (Operation And Maintenance) Act, 2002
(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)the form and time for preparing and sending annual report under section 12;(b)the terms and conditions of the Fare Fixation Committee under section 35;(c)the procedure to be followed by the Fare Fixation Committee under section 35;(d)the extent of compensation payable under section 57;(e)the powers, duties and functions of the security staff of the Government metro railway under section 97; and(f)without prejudice to any power to make rules contained elsewhere in this Act, generally to carry out the purposes of this Act. 1
