(2)In particular, and without prejudice to the generality of the fore-going power, such regulations may provide for-(a)the conditions of service of the Administrator and the other officers and employees of the Devaswom;(b)enforcement of the observance of the rites and ceremonies and other usages in the Temple and the Temples subordinate thereto;(c)any other matter for which regulations are required to be made for the purposes of this Act.
