(2)In particular, and without prejudice to the generality of the foregoing powers, such rules may provide for all or any of the following matters, namely:-(i)the manner of election of members of the Committee under clause(ii)of section 4;(ii)the terms and conditions of the Chairperson and members under sub- section (2) of section 6;(iii)the powers and duties of the Chairperson under sub- section (3) of section 7;(iv)the manner in which the members may be re- nominated under the proviso to sub- section (2) of section 8;(v)duties in connection with Haj under clause (ix) of sub- section (1) of section 9;(vi)the functions of the Chief Executive Officer and the terms and conditions of service of the Chief Executive Officer and other employees of the Committee under section 16;(vii)the number of members of a Joint State Committee or of a Committee for Union territory under the proviso to clause (vi) of sub- section (1) of section 18;(viii)the manner in which the accounts shall be maintained by the Committee and the State Committees and the audit of such accounts under section 34;(ix)issue of Haj Pilgrim Pass under sub- section (1) of section 35;(x)amendment of the Schedule relating to the zones comprising contiguous States or Union territories under section 41;(xi)any other matter which may be prescribed.
