(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 manner in which panels of names may be invited under sub-section (5) of section 4;(b)the allowances or fees to be paid to the members of the Council for attending meetings of the Council, and other conditions of service of such members;(c)the appointment of the Secretary and other employees of the Council;(d)the form in which, and the time within which, the budget and annual report are to be prepared by the Council;(e)the manner in which the accounts of the Council are to be maintained and audited.
