(2)The Central Government may make [rules] providing for-(a)the composition of the Board and the term of office of members thereof;(b)the procedure to be followed in the conduct of business by the Board;(c)the travelling and other allowances payable to members of the Board;(d)the levy of fees payable by owners of ships at such rates as may be prescribed (which may be at different rates for different classes of ships) for the purpose of providing amenities to seamen and for taking other measures for the welfare of seamen;(e)the procedure by which any such fees may be collected or recovered and the manner in which the proceeds of such fees, after deduction of the cost of collection, shall be utilised for the purpose specified in clause (d).
