(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 places at which, the days on which, the time at which, and the manner in which, a competent authority may hold its sitting;(b)the procedure to be followed by a competent authority in holding inquires under this Act : and the mode of dealing with children suffering with dangerous diseases or mental disorder;(c)the circumstances in which, and the conditions subject to which, and institution may be recognised as a special school or a children's home or an observation home, and the recognition withdrawn;(d)the internal management of special schools, children's homes and observation homes;(e)the functions and responsibilities of special schools, children's homes and observation homes;(f)the inspection of special schools, children's homes and observation homes;(g)the qualifications and duties of Probation Officers;(h)the powers and duties of the Chief Child Welfare Officer, Probation Officers or other officers appointed under this Act;(i)the recruitment and training of persons appointed to carry out the purposes of this Act and the terms and conditions of their service;(j)the conditions subject to which a girl who is a neglected or delinquent child may be escorted from one place to another, and the manner in which a child may be sent outside the jurisdiction of a competent authority;(k)the manner in which contribution for the maintenance of a child may be ordered to be paid by a parent or guardian;(l)the conditions under which a child may be boarded out or placed out on licence and the form and conditions of such licence;(m)the conditions subject to which childrens may be placed under the care of any parent, guardian or other fit person under this Act and the obligations of such persons towards the children so placed.(n)any other matter which has to be, or may be, prescribed.
