(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 admission, resignation and expulsion of members of Co-operative Farms registered under Chapter VIII;(b)the consequences of such resignation or expulsion and the satisfaction of the claims of the member resigning or expelled as respects land, funds, agricultural stocks and implements, contributed by him to such Co-operative Farms;(c)the remuneration and wages to be paid to members working on such Co-operative Farms;(d)the payment of the expenses and other dues of such Co-operative Farms, and the distribution of the produce and profits thereof;(e)the filing or defending of suits, and the manner of execution of contracts and other documents, by or on behalf of such Co-operative Farms;(f)the liquidation of the personal debts of members of such Co-operative Farms and the regulation of their credit;(g)the directions to be given by the Government for agricultural development and for controlled or planned agricultural production by such Co-operative Farms;(h)the conduct generally of the affairs of such Co-operative Farms; and(i)any other matter which is to be or may be prescribed.
