(2)Without prejudice to the generality of the foregoing powers such rule may-(i)determine the mode and time of election of Commissioners, the qualifications and disqualifications and registration of voters, qualifications of candidates, the acts to be deemed corrupt practices at elections and generally regulates all elections under this Act;(ii)regulate the manner in which the minutes of proceedings of meetings of the Board shall be published;(iii)prescribe the manner in which bye-Iaw, notices orders and other documents directed to be published under the Act shall be published;(iv)regulate the keeping checking and publication of accounts and the manner of periodical audit;(v)provide for the retention of adequate working or closing balances;(vi)provide for the preparation of plans and estimates for works to be partly or wholly constructed at the expense of the Board, and determine, according to the nature of the staff entertained by the Board, the persons by whom and the conditions subject to which such plans and estimates are to be sanctioned;(vii)regulate the form and procedure to be followed in the preparation of budget estimates by the Board, and prescribe the authority by whom, and the conditions subject to which, such estimates ma y be sanctioned provided that such rules shall not empower such authority to refuse to sanction such estimates except on the following grounds:-
