(2)In particular, and without prejudice to the generality of the foregoing power, the [Central Government] [Substituted for [State Government] vide MOH Notification No. S.O.63(E), dated 3.2.1978.] may make rules for -(i)the registration of electors;(ii)the nomination of candidates, the times of elections to be held under the provisions of this Act, the mode of recording and counting votes and the declaration of the results of such elections;(iii)the conduct of enquiries and the decision of disputes relating to elections;(iv)the definition of the practices at elections held under the provisions of this Act which are to be deemed to be corrupt;(v)the investigation of allegations of corrupt practices at such elections;(vi)making void the election of any person proved to have been guilty of a corrupt practice or to have connived at or abetted the commission of, a corrupt practice or whose agent has been so proved guilty, or the result of whose election has been materially affected by the breach of any law or rule for the time being in force;(vii)rendering incapable of office, either permanently or for a term of years, any person who may have been proved guilty as aforesaid of a corrupt practice or of conniving at or abetting the same;(viii)prescribing the authority by which questions relating to the matters referred to in clause (i), (ii), (iii), (v), (vi) or (vii) shall be determined;(ix)the method by which the income of a gurdwara shall be calculated for the purpose of fixing the annual contribution described in section 107; and(x)the authority to whom, and the manner in which petitions, applications and records of suits or proceedings which may or should under the provisions of this Act be presented, made or forwarded, as the case may be, are to be presented, made or forwarded when a tribunal or the Commission has not been constituted or is not sitting.
