(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 procedure for nomination of members of the Council under clauses (a), (b) and (c) of sub-section (3) of section 5;(b)the manner in which panel of names may be invited under sub-section (4) of section 5;(c)the procedure for election of a member of the Committee referred to in sub-section (2) of section 5 under sub-section (6) of that section;(d)the allowances or fees to be paid to the members of the Council for attending the meetings of the Council, and other conditions of service of such members under sub-sections (1) and (2) of section 7;(e)the appointment of the Secretary and other employees of the Council under section 11;(f)the matters referred to in clause (f) of sub-section (1) of section 15;(g)the rates at which fees may be levied by the Council under section 16 and the manner in which such fees may be levied;(h)the form in which, and the time within which, the budget and annual report are to be prepared by the Council under sections 19 and 20 respectively;(i)the manner in which the accounts of the Council are to be maintained and audited under section 22.
