(2)Without prejudice to the generality of the foregoing power, such rules may prescribe—(a)the occupations which shall be notified occupations for the purposes of this Chapter;(b)the composition, powers and procedure of National Service Tribunals;(c)the technical personnel, which may be taken into the employment of any notified establishment under sub-section (2) of section 22 and the period within which and the terms and conditions on which such personnel shall be so taken;(d)the medical authority before whom any person may be required to submit himself for examination under sub-section (6) of section 23;(e)the terms of service of technical personnel taken into employment in the national service;(f)1the conditions in accordance with which persons released from employment in the national service may be reinstated in their former employment;(g)the appointment of Technical Personnel (Reinstatement) Tribunals and the matters in relation to reinstatement which such Tribunals may be required to deal with;(h)the provisions relating to engagement, discharge or dismissal of persons by any employer in any establishment on the premises of which notices have been posted under sub-section (1) of section 25;(i)any other matter which may be prescribed or which is to be provided for by rules.
