(2)In particular and without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matters, namely :(a)[***] [[Omitted by ibid, s. 25, w.e.f. 13.7.1994 which stood as under :'(a) the qualifications for appointment of members of a Notified Area Authority and the manner of filling casual vacancies in the office of such members;(b)the term of office of the Chairman, and the other members, the Vice-Chairman of a Notified Area Authority;(c)any other matter relating to the constitution and functions of a Notified Area Authority.']](b)[***](c)***](d)the manner in which powers and duties are to be exercised by a Gram Panchayat or a Panchayat Samiti with regard to non-municipal urban areas.[CHAPTER XXVA] Industrial Township
