(4)Without prejudice to the generality of the provisions of sub-section (1), the Joint Committee may make rules to provide for the following among other matters, namely:—(a)the manner of transmission of a motion adopted in one House to the other House of Parliament;(b)the manner of presentation of an address to the President for the removal of a Judge;(c)the travelling and other allowances payable to the members of the Committee and the witnesses who may be required to attend such Committee;(d)the facilities which may be accorded to the Judge for defending himself;(e)any other matter which has to be, or may be, provided for by rules or in respect of which provision is, in the opinion of the Joint Committee, necessary.
