(2)In particular and without prejudice to the generality of the foregoing power, such regulations may provide for all or any of the following matters, namely :-(a)the powers and the duties of the Secretary under sub-section (1) of section 267;(b)the salary and allowances and other terms and conditions of service of the Secretary and the other officers and employees under sub-section (3) of section 267;(c)the terms and conditions of appointment of consultants under subsection (4) of section 267;(d)the manner in which the rates of user charges shall be determined under section 273;(e)any other matter which may be, or is required to be, provided by regulations.Chapter - 29 Public Streets
