(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)regulating the classes and grades of and the pay, pension, and other remuneration of, members of the Rifles, and their conditions of service in the Rifles ;(b)regulating the powers and duties of officers authorised to exercise any function by or under this act;(c)fixing the period of service for members of the Rifles ;(d)regulating the award of [Departmental] [Substituted by the Tripura State Rifles (Amendment) Act, 1984. w.e.f. 27.7.1984. ] punishments under section 12 and providing for appeals from, or the revision of, orders under that section or the section or the remission of fines imposed under that section, and the remission of deductions made under section 14.(e)regulating the several or collective liability of members of the Rifles in the case of the loss or theft of weapons and ammunition;(f)for the disposal of criminal cases arising under this act and for specifying the prison in which a person convicted in any such case may be confined.
