(2)In particular, and without prejudice to the generality of the foregoing power, such regulations may provide for all or any or the following matters, namely:-(a)the conditions and restrictions subject to which articles and things vested in the Board may be given on loan;(b)the recruitment and conditions of service of officers and employees of the Board;(c)the time and place of meetings of the Board, the procedure to be followed in regard to the transaction of business at such meetings and the quorum necessary for the transaction of business at a meeting;(d)the maintenance of minutes of meetings of the Board and the transmission of copies thereof to the Central Government;(e)the appointment of sub-committees, or the association of person by the Board, for the purpose of assisting or advising it in performing its functions under this Act;(f)the persons by whom, and the manner in which, payments, deposits and investments may be made on behalf of the Board;(g)the maximum amount that may be kept in the current account;(h)the maintenance of registers and accounts;(i)the compilation of catalogues and inventories of the books, manuscripts and other articles and things in the museum;(j)the steps to be taken for the preservation of the books, manuscripts and other articles and things in the museum;(k)the general management of the museum;(l)the fees to be levied for purposes other than admission to the museum;(m)any other matter in respect of which provision is, in the opinion of the Board, necessary for the performance of its functions under this Act.
