(2)In particular and without prejudice to the generality of the foregoing power, such regulations may provide for,-(a)the meetings of the Gram Sabha, the conduct of business thereat and the procedure for disposal of its business;(b)the manner of election of the members of the Executive Committee, and the powers, duties, and functions of the Executive Committee;(c)the powers and duties of the President and the Secretary;(d)the circumstances and the manner in which the President may be removed from Office;(e)the manner in which and the term for which casual vacancies in the Executive Committee or any other Committee or in the office of the President of the Gram Sabha shall be filled;(f)the constitution of standing and ad hoc committee, their powers and duties, the term of office of the members and the conduct of their business and the circumstances and the manner in which a Committee may be dissolved or reconstituted;(g)the appointment, remuneration and conditions of service of the Secretary and other Officers and employee of the Gram Sabha and the circumstances in which they may be removed from service and the manner of such removal;(h)the maintenance of the accounts of the Gram Sabha;(i)the principles to be followed in the allotment of land and the levy of rent, fees or other charges for such allotment;(j)the principles to be followed in recovering any payment due to the Gram Sabha, on account of encumbrances or of any land revenue, rent, cesses, rates and other dues, on the date of vesting of any land from the owners concerned who donated the land by way of Gramdan;(k)the manner in which lands, if any, set apart for cultivation by the Gram Sabha itself, shall be cultivated; and(l)any other matter for which provision is necessary for the purpose of enabling for Gram Sabha to discharge its duties and functions under this Act.
