(2)Without prejudice to the generality of the foregoing power, such rules may be made in respect of the following matters:-(a)the proceedings of any officer who under any provision of this Act is required or empowered to take action in any matter;(b)the amount of and charges to be made under this Act;(c)the economic use of water supplied from any irrigation work;(d)the manner in which and the officer by whom complaints, as to the inadequacy of means of crossing shall be investigated under section 10;(e)regulating the period of opening and closing of channels distributaries and sub-distributaries of irrigation works.
