(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 terms and conditions of service of the [managing directors] of the two Corporations; and such other categories of officers as may be specified from time to time under sub-section (1) of section 8;(b)the form in which the budget of the two Corporations shall be prepared and submitted to the Central Government; and the form and the manner in which the accounts of the two Corporations shall be maintained and in which any returns or statistics shall be furnished or submitted;(c)the reports which should be submitted by the Corporations and the intervals within which they should be so submitted;(d)the maintenance of books of account;(e)the establishment and maintenance of a fund by each of the Corporations for meeting any liability arising out of any act or omission in respect of which the Corporation may incur any liability to any third party;(f)the provision of [* * *] [ Certain words omitted by Act 49 of 1971, Section 12 (w.e.f. 1.2.1972).] reserve and other funds;(g)the prohibition of persons who are directly or indirectly interested in any subsisting contract with either of the Corporations from becoming or being employees of the Corporation;(h)the powers which may be exercised by either of the Corporations to facilitate the acquisition of any undertaking;(i)the issue of bonds by either of the Corporations to meet any compensation payable by it under this Act;(j)the training of the employees of either of the Corporations or other persons and the fees which may in its discretion be charged therefor;(k)the term of office and other conditions of service of members of the Air Transport Council constituted under section 30;(l)the prohibition of any interference with any air transport service or with any property of the Corporation or of any interference with or obstruction of any officer or employee of the Corporation in the performance of his duty;(m)the punishment which shall not exceed imprisonment for three months or fine of rupees one thousand but which may consist of both such imprisonment and fine, in respect of any contravention of the provisions of any rules made under this section.
