(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)manner of constitution of Grama Rakshi force;(b)qualifications, manner of appointment, pay, allowances, conditions of service, jurisdiction, powers and duties of the Grama Rakshis;(c)the authority before whom appeals under Sub-section (3) of Section 7 shall lie; and(d)any matter which has to be or may be prescribed under this Act.
