(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 :-(i)matters with respect to the procedure to be followed by the Board under sub-section (3) of section 8;(ii)the term of office of, the procedure to be followed in the discharge of their functions by, the manner of filling casual vacancies among, the allowances, if any, payable to, and other matters concerning, the members of the Board under sub-section (4) of section 8;(iii)the procedure to be followed by a committee in the discharge of its functions, the allowances, if any, payable to the members of the committee and other matters relating to the committee under sub-section (4) of section 9;(iv)the procedure to be followed by, the allowances, if any, payable to, the members of the Committee and other mattes concerning the Committee under sub-section (2) of section 10;(v)any other matter which is required to be or in respect of which rules may be made under this Act.
