(1)The State Government may, by notification, make rules to carry out the purposes of this chapter.(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 salary, allowances and other terms and conditions of service of the Chairperson and the other members under sub-section (2) of section 265;(b)the form and the manner in which, and the authority before whom, the oath of office and secrecy shall be subscribed under sub-section (4) of section 265;(c)the form in which, and the time at which, the State Regulatory Commission shall prepare its budget under section 274;(d)the form in which the annual statement of accounts shall be prepared by the State Regulatory Commission under sub-section (1) of section 275;(e)the form in which, and the time within which, the annual report shall be furnished under sub-section (1) of section 276;(f)any other matter which may be, or is required to be, prescribed by rules.
