(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:-(a)the form of complaint referred to in clause (d) of sub-section (1) of section 2;(b)term of Search Committee, fees and allowances payable to its Members and the manner of selection of panel of names under sub-section (5) of section 4;(c)appointment in respect of any post or posts under the proviso to sub-section (3) of section 9;(d)conditions of service of Secretary and other officers and staff of the Lokayukta under sub-section (4) of section 9;(e)other matters for which the Lokayukta shall have the powers of a Civil Court under clause (f) of sub-section (1) of section 24;(f)the form and the time for preparing in each financial year the budget for the next financial year, showing the estimated receipts and expenditure of the Lokayukta under section 31;(g)the form for maintaining the accounts and other relevant records and the form of annual statement of accounts under sub-section (1) of section 33;(h)the form and manner and the time for preparing the returns and statements along with particulars under section 34;(i)any other matter which is to be or may be prescribed.
