(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 salary, allowances and other terms and conditions of service of the Chairperson and the other members under sub-section (2) of section 265;(b)the form and the manner in which, and the authority before whom, the oath of office and secrecy shall be subscribed under sub-section (4) of section 265;(c)the form in which, and the time at which, the State Regulatory Commission shall prepare its budget under section 274;(d)the form in which the annual statement of accounts shall be prepared by the State Regulatory Commission under sub-section (1) of section 275;(e)the form in which, and the time within which, the annual report shall be furnished under sub-section (1) of section 276;(f)any other matter which may be, or is required to be, prescribed by rules.
