(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 time within which the objection and suggestions on the draft National Electricity Plan to be invited by the Authority under the proviso to sub-section (4) of section 3;(b)the additional requirements relating to the capital adequacy, creditworthiness or code of conduct under sixth proviso to section 14;(c)the payment of fees for application for grant of licence under sub-section (1) of section 15;(d)the constitution and functions of the National Load Despatch Centre under sub-section (2) of section 26;(e)the works of licensees affecting the property of owner or occupier under sub-section (2) of section 67;(f)such other cases which may be prescribed under clause (c) of sub-section (2) of section 68;(g)allowances and fees payable to others Members for attending the meetings of Authority under sub-section (14) of section 70.(h)other terms and conditions of service of the Chairperson and Members of the Authority under sub-section (15) of section 70;(i)the functions and duties of the Central Electricity Authority under section 73;(j)the salary, allowances and other conditions of service of Chairperson and Member of Central Commission under sub-section (2) of section 89;(k)the form and manner in which and the authority before whom oath of office and secrecy should be subscribed under sub-section (3) of section 89;(l)the procedure to be prescribed by the Central Government under the proviso to sub-section (2) of section 90;(m)any other matter required to be prescribed under clause (g) of sub-section (1) of section 94;(n)the form in which the Central Commission shall prepare its annual statement of accounts under sub-section (1) of section 100;(o)the form in which and time at which the Central Commission shall prepare its annual report under sub-section (1) of section 101;(p)the form in which and time at which the Central Commission shall prepare its budget under section 106;(q)the form and the manner of verifying such form, and fee for filing appeal under sub-section (2) of section 111;(r)the salary and allowances payable to and the other terms and conditions of service of the Chairperson of the Appellate Tribunal and Members of the Appellate Tribunal under section 115;(s)the salary and allowances and other conditions of service of the officers and employees of the Appellate Tribunal under sub-section (3) of section 119;(t)the additional matters in respect of which the Appellate Tribunal may exercise the powers of a civil court under clause (i) of sub-section (2) of section 120;(u)the authority to whom the appeal shall be filed under sub-section (1) of section 127;(v)manner of holding inquiry by an adjudicating officer under sub-section (1) of section 143;(w)the form in which and the time at which service of notices to any person or to the Central Government for the purpose under sub-section (1) of section 161;(x)the powers to be exercised and the functions to be performed by the Inspectors under sub-section (1) of section 162;(y)the manner of delivery of every notice, order or document to be served under sub-section (1) of section 171;(z)any other matter which is required to be, or may be, prescribed.
