(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 authorities by which, the manner in which, the period for which, and the conditions subject to which, any person may be enrolled as a volunteer;(b)the training, discipline, duties and obligations which a volunteer has to undergo, observe, perform or discharge under this Act;(c)the authorities by which, and the conditions subject to which, a volunteer may be discharged;(d)the manner in which, and the conditions subject to which, volunteer may be called out for training or duties;(e)the determination of authorities for the purposes of this Act;(f)the officers by whom certificates may be signed under section 10; and(g)any other matter which under this Act is to be or may be prescribed.
