(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;(i)the manner of convening and conducting the meeting of Gram Sabha;(ii)manner of election of Sabhapati and Up-Sabhapati of Gram Panchayat under sub-section (1) of section 17;(iii)manner in which meeting of Gram Panchayat shall be convened under sub-section (2) of section 19;(iv)powers,functions and duties of Sabhapati of Gram Panchayat;(v)power, functions and duties of Sachiva of Gram Panchayat;(vi)manner in which and time within which an appeal may be made under section 42;(vii)manner in which and time within which the Budget shall be prepared by Gram Panchayat under section 46;(viii)manner in which and time within which the supplementary supplementary budget shall be submitted under section 47;(ix)manner in which accounts shall be kept by Gram Panchayat;(x)terms and conditions of appointment of Sachiva of Zilla Panchayat;(xi)duties and functions of Sachiva of Zilla Panchayat;(xii)manner in which and time within which appeal may be made under section 79.(xiii)manner in which and time within which the Budget shall be prepared by Zilla Panchayat under sub-section (1) of section 83;(xiv)manner in which and time within which, supplementary budget shall be submitted under section 84.(xv)manner in which accounts shall be kept by Zilla Panchayat;(xvi)manner in which, time within which, place whereon and the extent to which accounts of the Gram Panchayat and Zilla Panchayat shall be examined and audited;(xvii)manner in which and time within which the matter shall be referred to the State Government under sub-section (2) of section 91;(xviii)manner in which a certificate of the amount due and a copy of reasons thereof shall be sent under sub-section (3) of section 92;(xix)manner of superintendence, direction and control and the conduct of election of members of Gram Panchayat;(xx)manner in which, time within which and the authority to whom the application to questioning the election shall be presented under sub-section (1) of section 119 ;(xxi)particulars to be furnished under sub-section (3) of section 119;(xxii)Powers and authority that shall be exercised by the authority under sub-section (4) of section 119;(xxiii)any other matters which are to be and may be, prescribed.
