(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)recruitment to, and the pay, allowances and all other conditions of service of the members of, the Delhi police under clause (b) of section 5;(b)the manner of publication under sub-section (2) of section 17, by the Commissioner of Police, of the names of special police officers appointed under that section;(c)awarding of any of the punishments referred to in sub-section (1) or sub-section (2) of section 21 to any police officer of subordinate rank;(d)procedure for awarding punishments under section 22;(e)form of Discharge Certificate under sub-section (8) of section 25;(f)determination of the cost of employing additional police under sub-section (2) of section 38;(g)manner of taking measurements and photographs under section 55 of a person against whom an order has been made under section 46, section 47 or section 48;(h)manner of constituting Defence Societies under sub-section (1) of section 58;(i)form of receipt to be given in respect of any article detained under section 62;(j)the authority to whose satisfaction claims are to be established under sub-section (2) of section 69 and the form and manner in which claims may be made under that sub-section, the procedure for dealing with such claims and all other matters connected therewith under sub-section (3) of that section;(k)payment to any police officer or division among two or more police officers the whole or any portion of any reward, forfeiture or penalty, under the proviso to section 132;(l)any other matter which has to be, or may be, prescribed, or, provided for by rules, under this Act.
