(2)Any authority or body may, subject to the previous approval of the Executive Council, make Rules, consistent with this Act, the-Statutes, Ordinances and Regulations, for(a)giving notice of the dates and hours of its meeting and of the business to be conducted there at;(b)regulating the procedure at its meetings and the number of members required to form a quorum, and keeping of records of the proceedings of such meetings;(c)providing for all matters winch, by or under this Act, the Statutes, Ordinances or regulations, are to be, may be, determined by Rules; and(d)providing for all other matters solely concerning such authority or body.
