(2)In particular and without prejudice to the generality of the foregoing power, such rules may provide for or regulate the following matters, namely:-(a)all matters expressly required or allowed by this Act to be prescribed;(b)the organisation, qualification, appointment, discipline, training, arms, accoutrements and clothing, conditions of service, powers, duties and functions of the Home Guard;(c)the exercise by any police-officer or any officer of the Home Guard of the powers conferred by section 6 on the Commissioner of Police in the City of [Chennai] [Substituted for the word 'Madras' by the City of Madras (Alteration of Name) Act, 1996 (Tamil Nadu Act 28 of 1996).] or the Superintendent of Police concerned in a district;(d)the exercise of control by officers of the police over the Home Guard when acting in aid of the police force;(e)the exercise by a member of the Home Guard of any of the powers exercisable under sub-section (1) of section 7;(f)the constitution of the authority for the purpose of section 9 and the manner in which such authority may conduct an inquiry under this Act.
