(2)In particular, and without prejudice to the generality of the foregoing powers, such rules may provide for all or any of the following matters, namely:-(i)terms and conditions of the Chairperson and members of the State Committee under sub- section (2) of section 20;(ii)the manner in which the members may be re- nominated under the proviso to sub- section (2) of section 22;(iii)duties of the State Committee under sub- section (3) of section 27;(iv)the functions of the Executive Officer and the terms and conditions of service of officers and other employees under section 29;(v)any other matter which is required to be or may be prescribed.
