(2)In particular and without prejudice to the generality of foregoing power, such regulations made with prior approval of the Government may provide for all or any of the following matters, namely:-(a)a normal working hours of the office of the Lokayukta and Upa-Lokayukta and holding of sittings of the Lokayukta and Upa-Lokayukta, outside normal working hours;(b)holding of sittings of the Lokayukta and the Upa-Lokayukta at places other than the place of ordinary sittings;(c)procedure which may be followed by the Lokayukta and Upa-Lokayukta for conducting proceedings including enquiries and investigation;(d)such forms and notices as may be necessary in the opinion of the Lokayukta for conducting the enquiries and investigation; and(e)matters relating to staff, its appointment, conditions of service, etc.
