(2)In particular, and without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matters, namely:-(a)the other class or classes of persons including public utility entities under clause (19) of section 2;(b)the contest, lottery, game of chance or skill which are to be exempted under item (b) of sub-clause (iii) of clause (47) of section 2;(c)the number of other official or non-official members of the State Council under clause (b) of sub-section (2) of section 6;(d)the time and place of meeting of the State Council and the procedure for the transaction of its business under sub-section (4) of section 6;(e)the number of other official and non-official members of District Council under clause (b) of sub-section (2) of section 8;(f)the time and place of meeting of the District Council and procedure for the transaction of its business under sub-section (4) of section 8;(g)the number of members of the District Commission under clause (b) of sub-section (2) of section 28;(h)the salaries and allowances payable to, and other terms and conditions of service of, the President and members of the District Commission under section 30;(i)the salaries and allowances payable to, and other terms and conditions of service of, the officers and other employees of the District Commission under sub-section (3) of section 33;(j)the manner of authentication of goods sampled by the State Commission and the District Commission under clause (c) of sub-section (2) of section 38;(k)the manner of depositing fifty per cent. of the amount before filing appeal under second proviso to section 41;(l)the number of members of the State Commission under sub-section (3) of section 42;(m)the salaries and allowances payable to, and other terms and conditions of service of, the President and members of the State Commission under section 44;(n)the salaries and allowances payable to, and other terms and conditions of service of, the officers and other employees of the State Commission under sub-section (3) of section 46;(o)the form in which the State Commission shall furnish information to the State Government under sub-section (5) of section 70;(p)the persons in the consumer mediation cell under sub-section (3) of section 74;(q)any other matter which is to be, or may be prescribed, or in respect of which provisions are to be, or may be, made by rules.
