(2)In particular and without prejudice to the generality of the foregoing power, such regulations may provide for all or any of the following matters, namely:-(a)the manner in which and purposes for which, the Board may associate with itself any person under sub-section (6) of section 4(b)the powers and duties of the General Manager of the Board which may be determined under sub-section (4) of section 7;(c)the terms and conditions of service of the Chief Engineers, the secretary and other officers and employees of the board under sub-section (3) of section 9;(d)any other mater in respect of which provision is to be or may be made by regulations.
