(2)Without prejudice to the generality of the foregoing power, such rules may provide for--(a)the term of office of, and the manner of filling casual vacancies among, and the other terms and conditions of appointment of, the directors of the Corporation;(b)the composition of Advisory Committees and the terms and conditions of service of members thereof;(c)the additional functions which the Corporation may perform;(d)the remuneration or fees payable to the members of the board of directors of a State Food Corporation and the term of office of, and the manner of filling casual vacancies among, such members;(e)the securities (other than foodgrains) upon which a Food Corporation may lend or advance money;(f)the manner in which a Food Corporation may invest its funds;(g)the form of the annual statement of accounts and the balance sheet to be prepared by a Food Corporation;(h)any other matter which has to be or may be prescribed.
