- Subject to the provisions of this Act and the Statutes and the Ordinances, Regulations may be made to provide for all or any of the following matter : -(a)the procedure to be observed at the meetings of a subordinate authority and the number of members required to form a quorum;(b)the calling of meetings of such subordinate authority, and the giving of notice to its members of the dates of the meetings and of the business to be considered thereat and for the keeping of a record of the proceedings of such meetings;(c)matters which by this Act, the Statutes or the Ordinances are required to be prescribed by Regulations; and(d)all other matters solely concerning a subordinate authority or committee appointed by it and not provided for by this Act, the Statutes or the Ordinances.
