(2)In particular, and without prejudice to the generality of the foregoing power, rules made under this section may provide for—(a)the allowances or fees payable to the members of the Board;(b)the terms and conditions of service of the members of the Board;(c)the form and manner of making an application to the Board for a certificate under sub-section (1) of section 4;(ca)the manner of examination of film under sub-section (2) of section 4;(cb)the media for exhibition of film and the form and manner of making an application to the Board in this regard under sub-section (3) of section 4.(d)the association of regional officers in the examination of films, the conditions and restrictions subject to which regional officers may be authorised under section 7B to issue provisional certificates and the period of validity of such certificates;(e)the manner in which the Board may consult any advisory panel in respect of any film;(f)the allowances or fees payable to the members of advisory panel;(g)the marking of the films;(h)the allowances or fees payable to the members of the Tribunal;(i)the powers and duties of the Secretary to, and other employees of, the Tribunal;(j)the other terms and conditions of service of the Chairman and members of, and the Secretary to, and other employees of, the Tribunal;(k)the fees payable by the appellant to the Tribunal in respect of an appeal;(l)the conditions (including conditions relating to the length of films in general or any class of films, in particular) subject to which any certificate may be granted, or the circumstances in which any certificate shall be refused;(m)any other matter which is required to be or may be prescribed.
