(1)The State Government shall, in consultation with the High Court, make rules for carrying out the purposes of this Act.(2)In particular, and without prejudice to the generality of the foregoing power, such rules may provide for-(a)the election of members of the State Council by secret ballot, including the condition subject to which a person may exercise his right to vote by postal ballot, the preparation and revision of electoral rolls, and the manner in which the result of election shall be published;(b)the manner of election of Chairman, Vice-Chairman and General Secretary of the State Council;(c)the manner in which, and the authority by which doubts and disputes as to the validity of an election to the State Council or the election of Chairman, Vice-Chairman or General Secretary of the State Council shall be finally decided;(d)the filling of casual vacancy in the State Council or any Committee thereof;(e)the powers and duties of the Chairman, the Vice-Chairman and the General Secretary of the State Council and the members of various Committees thereof;(f)the constitution of one or more funds by the State Council for the purpose of carrying out the functions of the State Council under sub-section (1) of section 4;(g)the summoning and holding of meetings of the State Council, the conduct of business thereat, and the number of members necessary to constitute a quorum;(h)the constitution and functions of any committee of the State Council and the term of office of the members of any such committee;(i)the summoning and holding of meetings of a committee of the State Council, the conduct of business of any such committee, and the number of members necessary to constitute a quorum;(j)the qualifications and the conditions of service of the employees of the State Council;(k)the appointment of auditors, and audit of the accounts of the State Council;(l)the maintenance of books of account and other books by the State Council;(m)the management and investment of the funds of the State Council.
