(2)In particular, and without prejudice to the generality of the foregoing power, such rules may provide for–(a)the manner of constitution of the Force and conditions of service of its members under section 4;(b)superintendence, direction and control of the Force under section 5;(c)the persons to be enrolled to the Force, mode of enrolment and procedure thereof under section 6;(d)the authority, to whom resignation to be submitted and the permission for withdrawal from duty to be obtained from, under section 8;(e)the dismissal, removal and reduction in rank of persons under section 11;(f)the authority and other matters required to be prescribed under section 13;(g)the amount and the incidence of fine to be imposed under section 60;(h)the manner and extent of deductions from pay and allowances and the authority therefor under section 66;(i)the procedure of investigation of an offence and the manner and period of detention of persons under section 70;(j)the manner of making the report by the commanding officer in respect of delay in convening Force Court under section 71;(k)the authority to appoint the court of inquiry and the manner of appointment thereof under section 74;(l)the manner of convening Force Courts under section 76;(m)the persons by whom an accused may be defended in a trial and appearance of such persons under section 91;(n)the recruitment and conditions of service of the Judge Attorney- General, Deputy Judge Attorney-General, Additional Judge Attorney-General and Judge Attorney under section 95;(o)the officer to annul proceedings of the Force Court under section 132; and(p)any other matter which is to be, or may be, prescribed, or in respect of which provision is to be, or may be, made by the rules.
