(2)In particular and without prejudice to the generality of the foregoing power, the State Government may make rules prescribing-(a)all matters which under any provision of this Act are expressly required to be or may be prescribed under this Act;(b)[ Omitted;] [Omitted by M.P. Act No. 12 of 2006.](c)matters relating to salary and other conditions of Chairman and Members under sub-section (5) of Section 4;(d)the limit under sub-section (1) of Section 5 and clause (b) of sub-section (2) of Section 10:(e)the manner in which proceedings shall be instituted under sub-section (1) of Section 6;(ea)[ the manner in which the payment of tax by the sub-contractor under clause (b) and by the sub-contractor that the contractor has opted for composition, under clause (c) of sub-section (1) of Section 7 shall be proved;] [Inserted by M.P. Act No. 8 of 2007.](eb)[ the manner in which recognition certificate shall be obtained under sub-section (5) of Section 10-A and the manner and the form in which declaration shall be issued under sub-section (6) of Section 10-A;] [Inserted by M.P Act No. 11 of 2010.](f)the rate for the purpose of determination of the lumpsum to be paid, the manner in which the lumpsum may be determined and the time within which and manner in which the payment of such lumpsum may be made under sub-section (1) of Section 11;[(f-a) the restrictions and conditions subject to which permission may be granted to a registered dealer to pay a lump sum in lieu of tax by way of composition, the rate and the manner of determining such sum under Section 11-A] [Inserted by M.P Act No. 22 of 2006.];(g)the manner and period in which input tax rebate shall be claimed by or be allowed to a registered dealer [or a person other than a registered dealer] [Inserted by M.P. Act No. 12 of 2006.] under Section 14;(h)(i)the manner in which a dealer shall get himself registered under sub-section (1) and the period within which a dealer shall get himself registered under clause (a) of sub- section (2) of Section 17, the form and manner in which the application for grant of a registration certificate shall be made under sub-section (3) of Section 17;(ii)the form of a registration certificate under sub-section (4) of Section 17 and the manner of granting a registration certificate and verification of the particulars given in the application for grant of a registration certificate under the said section;(iii)the time within which and the authority to whom information regarding the changes of business shall be furnished under sub-section (8) of Section 17;(iv)the amount for which the security may be demanded and the manner of payment of such security under sub-section (12) of Section 17;(i)(1) the manner of service of notice and the authority to whom, the period for which, the form in which, the manner in which and the dates by which returns shall be furnished under sub-section (1) of Section 18;
