(2)In particular and without prejudice to the generality of the provisions of sub-section (1), the measures which the Government may take under that sub-section include measures with respect to all or any of the following matters, namely:-(a)co-ordination of action by various officers, departments and other authorities-(i)under this Act, or(ii)under any other law for the time being in force in connection with the enforcement of the provisions of this Act;(b)identification, treatment, education, after care, rehabilitation and social re-integration of addicts;(c)such other matters as the Government deems necessary or expedient for the purpose of securing the effective implementation of the provisions of this Act and preventing and combating the abuse of controlled substances and illicit traffic therein.
