(2)In particular, and without prejudice to the generality of the foregoing provisions, such rules may provide for-(a)the authorities for the purpose required to be prescribed under sub-clause(b)of clause (3) of section 2;(b)the allowances and pension payable to, and other conditions of service of, the Lokayukta under sub-section (4) of section 5;(c)the manner in which the opinion of the Chief Justice of the High Court shall be obtained for deciding the dispute referred to in sub-section (3) of section 8;(d)the forms in which complaints may and the affidavits which may accompany such forms under sub-section (2) of section 9 and the manner in which and the authority or agency with which the complainant shall deposit the amount under sub-section (4) of that section;(e)the other matters in respect of which the Lokayukta shall have powers of a Civil Court under clause (f) of sub-section (2) of section 11;(f)the categories of officers and employees who may be appointed, their salaries and allowances and other conditions of service and the administrative powers of Lokayukta under sub-section (2) of section 15;(g)the other purposes in relation to disclosure of any information or particulars under clause (c) of sub-section (2) of section 16 to which the provision of sub-section (1) of that section shall not apply and the officer or other authority who may give notice for the purpose of sub-section (3) of that section;(h)any other matter which is to be, or may be, prescribed or in respect of which this Act makes no provision is, in the opinion of the Governor, necessary for the proper implementation of this Act.
