(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)the term of office of members of the Board and the manner of filling casual vacancies in the Board;(b)the appointment of officers and other employees to enable the Board to discharge its functions under section 5 and the terms and conditions of their service;(c)the travelling and other allowances payable to members of the Board.
