(2)In particular, and without prejudice to the generality of the foregoing power, such regulations may provide for all or any of the following matters, namely-(a)the conditions and procedure for the affiliation of Sports Clubs;(b)prescribe the standards, qualifications and conditions for conducting or organizing any sports or game or tournament;(c)the establishment or sports organization and maintenance of play grounds;(d)the functions and powers of the District Sports Council Corporation Sports Council, Municipal Sports Council, Town Sports Council, Block Sports Council and Village Sports Council;(e)acceptance of donations and endowments and its management;(f)any other matter which under this Act are to be or maybe provided for by regulations.
