(3)In particular, and without prejudice to the generality of the foregoing power, rules made under sub-section (1) may provide for all or any of the following matters, namely:-(a)qualifications relating to clinical psychologist under sub-clause (ii) of clause (f) of sub-section (1) of section 2;(b)qualifications relating to psychiatric social worker under clause (w) of sub-section (1) of section 2;(c)the manner of nomination of members of the Central Authority under sub-section (2) of section 34;(d)the salaries and allowances payable to, and the other terms and conditions of service of, the chairperson and other members of the Central Authority under sub-section (3) of section 35;(e)the procedure for registration (including the fees to be levied for such registration) of the mental health establishments under sub-section (2) of section 43;(f)the manner of nomination of members of the State Authority under sub-section (2) of section 46;(g)the salaries and allowances payable to, and the other terms and conditions of service of, the chairperson and other members of the State Authority under sub-section (3) of section 47;(h)the procedure for registration (including the fees to be levied for such registration) of the mental health establishments under sub-section (2) of section 55;(i)the form of accounts and other relevant records and annual statement of accounts under sub-section (1) of section 59;(j)the form in, and the time within which, an annual report shall be prepared under section 60;(k)the form of accounts and other relevant records and annual statement of accounts under sub-section (1) of section 63;(l)the form in, and the time within which, an annual report shall be prepared under section 64;(m)manner of constitution of the Board by the State Authority for a district or groups of districts in a State;(n)other disqualifications of chairperson or members of the Board under clause (e) of sub-section (2) of section 82;(o)any other matter which is required to be, or may be, specified by rules or in respect for which provision is to be made by rules.
