(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 election of members of the Council and members of the Executive Committee;(b)the functions to be performed by the President and the Vice-President;(c)the declaration of offences including moral turpitude and misconduct;(d)the fees payable under this Act;(e)the expenses to be made under section 16;(f)the salaries and allowances to be paid to the Registrar, the officers and staff;(g)the procedure for applying for different classes of registrations and granting registrations thereof;(h)the procedure for affiliation and accreditation to the Yoga Colleges and Institutions;(i)the course prescribed for Bachelor of Naturopathy and Yogic Sciences Degree;(j)the manner in which the account referred to in sub-section (2) of section 39 shall be maintained;(k)the procedure to be followed by the Council in :(i)conducting an enquiry under clause (c) of sub-section (2) of section 23;(ii)disposing of appeals from the decision of the Registrar preferred under section 26;(l)the procedure for disposal of appeal made to the State Government under section 26;(m)any other matter which may be or is required to be, prescribed under this Act.
