(2)In particular, and without prejudice to the foregoing power, such rules may provide for all or any of the following matters, namely: -(a)the times and places of the meetings of the State Committee and the procedure to be followed at such meetings under sub-section (1) of section 13;(b)the expenditure incurred on the meetings of the State Committee under sub-section (3) of section 13;(c)the fee and allowances paid to the specialist members or expert invitees of the State Committee or its sub-committees under sub-section (4) of section 13;(d)the organisational structure and work procedure of State Dam Safety Organisation under sub-section (3) of section 14;(e)the qualifications and experience of the officers and other employees of the State Dam Safety Organisation in the field of dam safety or such other field under sub-section (1) of section 15;(f)the functions, powers, and terms and conditions of service of the employees of the State Dam Safety Organisation under sub-section (2) of section 15;(g)the dam safety measures in respect of dams other than specified dams under section 46;(h)any other matter which is to be, or may be, prescribed or in respect of which provision is to be made by the State Government by rules.
