(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)regulating the classes and grades of and the pay, pension, and other remuneration of, members of the Armed Police and their conditions of service in the Armed Police.(b)regulating the powers and duties of officers authorised to exercise any function by or under this Act;(c)fixing the period of service for members of the Armed Police;(d)regulating the award of departmental punishments under section 15 and providing for appeals from, or the revision of, orders under that section or the remission of fines imposed under that section, and the remission of deductions made under section 17 ;(e)regulating the several or collective liabilities of members of the Armed Police in the case of the less or theft of weapons and ammunition;(f)for the disposal criminal cases arising under this act this act and for specifying the prison in which a person convicted if any such case may be confined.
