(2)[ The rules made under sub- section (1) may among other matters provide, -(i)for reservation of seats in a Municipality under section 8;(ii)for determining the number of elected members under clause (3) (i) of section 12;(iii)for specifying the authority and the manner under sub-section (2) of section 16-A; and(iv)for filing a statement under sub-section (3) of section 73;];
