(2)In particular, and without prejudice to the generality of the foregoing power, such rules may provide for(a)[ the time within which and form in which an advocate shall express his intention for the entry of his name in the roll of a State Bar Council under section 20;] [ Substituted by Act 60 of 1973, Section 21, for Clause (a) (w.e.f. 31.1.1974).][* * *] [ Clause (b) omitted by Act 60 of 1973, Section 21 (w.e.f. 31.1.1974).](c)the form in which an application shall be made to the Bar Council for admission as an advocate on its roll and the manner in which such application shall be disposed of by the enrolment committee of the Bar Council;(d)the conditions subject to which a person may be admitted as an advocate on any such roll;(e)the instalments in which the enrolment fee may be paid.
