(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 manner of nomination and co- option of members of the Committee;(b)the disqualifications for being chosen as, or for being, members of the Committee;(c)the manner in which doubts and disputes relating to co- option of members may be determined;(d)the filling up of casual vacancies in the office of the Chairman and other members of the Committee;(e)the removal of the Chairman and other members of the Committee and their resignation from office;(f)the term of office of the Chairman and his powers and duties;(g)the duties which may be entrusted to the Committee;(h)the powers and duties of the Executive Officer and the conditions of service of the Executive Officer and other employees of the Committee;(i)the custody of the Haj Fund and the investment of balances therein;(j)the objects for which the Haj Fund may be applied;(k)the limit of expenditure which may be incurred by the Committee without sanction of the Central Government;(l)the accounts to be kept by the Committee and the audit of such accounts;(m)the preparation, submission and approval of the budget of the Committee;(n)the returns, statements and reports to be submitted by the Committee;(o)any other matter which is to be, or may be, prescribed.
