(1)The committee may, with the approval of the State Government make regulations not inconsistent with this Act or the rules made thereunder for carrying out its functions under this Act.(2)In particular, but without prejudice to the generality of the foregoing provisions, such regulations may provide for all or any of the following matters, namely :-(i)dispatch of day-to-day proceedings and routine business of the committee under section 68,(ii)the manner in which any person who is not a member of a committee or sub-committee may be associated with such committee or sub-committee and, as the case may be, under section 69,(iii)terms and conditions of service of the employees of a committee under section 70.
