(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 powers and duties of the Chief Inspector of Lighthouses and of Superintendents and Inspectors of Lighthouses;(b)the procedure and conduct of business of Advisory Committees constituted under this Act;(c)the rate of travelling and subsistence allowance payable to members of Advisory Committees; and(d)the period in respect of which and the form in which the separate account referred to in sub-section (1) of section 20 shall be kept and the forms in which that account and the statement referred to in sub-section (2) of that section shall respectively be presented to the Central Advisory Committee.Repeals
