(2)In particular and without prejudice to the generality of the foregoing power, such regulations may provide for--(a)the meeting of the Committee, Standing Committees and ad hoc Committees, the quorum for such meetings and the conduct of business thereat;(b)the allowances payable to the members of the Standing Committees or the ad hoc Committees;(c)the methods of appointment, the conditions of service and the scales of pay of the officers (other than the Secretary) and other employees of the Committee;(d)the duties and conduct of officers and other employees of the Committee; and(e)any other matter in respect of which the Committee is empowered or required to make regulations under this Act.
