(2)In particular and without prejudice to the generality of foregoing power, such rules may provide for all or any of the following matters, namely:–(a)the payment of fees for application for grant of licence under sub-section (1) of section 15;(b)the works of licensees affecting the property of other persons under sub-section (2) of section 67;(c)such other matters which may be prescribed under clause (c) of sub-section (2) of section 68;(d)the salary, allowances and other terms and conditions of service of the Chairperson and Members of the State Commission under sub-section (2) of section 89;(e)the form and manner in which and the authority before whom oath of office and secrecy should be subscribed under sub-section (3) of section 89;(f)any other matter required to be prescribed by the State Commission under clause (g) of sub-section (1) of section 94;(g)the manner of applying the Fund under sub-section (3) of section 103;(h)the form in which and time at which the State Commission shall prepare its annual accounts under sub-section (1) of section 104;(i)the form in which and time at which the State Commission shall prepare its annual report under sub-section (1) of section 105;(j)the form in which and time at which the State Commission shall prepare its budget under section 106;(k)manner of service of provisional order of assessment under sub-section (2) of section 126;(l)manner of holding inquiry by an adjudicating officer under sub-section (1) of section 143;(m)the form in which and the time at which notice to the Electrical Inspector under sub-section (1) of section 161;(n)the manner of delivery of every notice, order or document under sub-section (1) of section 171; and(o)any other matter which is required to be, or may be, prescribed.
