(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 purposes for which a person may collect money or ask for food or gifts referred to in clause (9) of section 2;(b)the constitution of the Board referred to in sub-section (2) of section 3;(c)the manner in which the summary inquiry referred to in sub-section (1) of section 7 shall be made;(d)the manner in which a vagrant is to be sent to a receiving centre under sub-section (1) of section 8 and the proviso to sub-section (1) of section 10;(e)the manner in which a medical officer is medically to examine a vagrant under sub-section (2) of section 8;(f)the types of works for which a vagrant may be reported fit under clause (e) of sub-section (3) of section 8;(g)the manner in which a vagrant is to be sent to a vagrants' home under sub-section (1) of section 9;(h)the manner in and the extent to which the provisions of sub-section (3) of section 9 in respect of children may be relaxed ;(hh)[ the manner in which a Board of Visitors may be constituted under sub-section (1) of section 13A and the number of members which a Board of Visitors may consist of;] [Clause (hh) Inserted by W. B. Act 5 of 1970.](i)the manner in which the money found with or on, or the proceeds of the sale of other personal effects of a vagrant may be applied to the welfare of vagrants under section 14;(j)the management and discipline referred to in sub-section (1) of section 15 to which vagrants detained in receiving centres and vagrants' homes shall be subject;(k)the type of the hard labour which is to form the punishment which may be awarded under sub-section (3) of section 15;(l)the manner in which a vagrant may be sent from one vagrant's home to another under section 16;(m)the manner in which the Manager of a vagrants' home is to certify under clause (a) of sub-section (1) of section 18 that satisfactory employment has been obtained for a vagrant;(n)the amount of the bond referred to in clause (c) of sub-section (1) of section 18;(o)the officer referred to in sub-section (1) of section 24.
