(2)In particular, and without prejudice to the generality of the such regulations may provide for all or any of the matters namely:(a)the normal working hours of the office of the Lokayukta, and holding of sittings of the Lokayukta outside normal working hours;(b)the holding of sittings of the Lokayukta at places other than the place of ordinary sittings;(c)the procedure which may be followed by the Lokayukta for conducting proceedings including inquiry and investigation;(d)the forms in which complaints may be made, the affidavits which may accompany such complaints, and the fees, if any, which may be charged in respect thereof;(e)the forms and notices as may, in the opinion of the Lokayukta, be necessary for carrying out the inquiry and investigation.
