(2)In particular, and without prejudice to the generality of the foregoing powers, such rules may provide for all or any of the following matters; namely -(a)the conduct of business by the Board;(b)the duties, powers and functions of the Milk Commissioner;(c)the appointment of members in casual vacancies in the Board;(d)the preparation and submission of financial statements;(e)the manner and form in which the Uttar Pradesh Dairy Development Fund shall be administered and payments from such fund;(f)the manner of licensing and rates of licensing fees;(g)the rates of milk cess and the manner of its imposition and collection;(h)the statements and returns to be submitted by the Board to the State Government and the registers and other forms to be maintained by it or by dairies, manufacturers and processors;(i)the reference to the Milk Commissioner of the disputes between a Milk Union, dairy, processor or manufacturer and the procedure to be followed by the Milk Commissioner in this regard; and(j)any other matter which has to be and may be prescribed by the Board.
