(2)In particular, and without prejudice to the generality of the foregoing power, such rules may provide-(a)for the manner in which Trustees, other than ex-officio Trustees, shall be appointed, and for the periods of time for which such Trustees shall hold office;(b)for the manner in which meetings of the Trustees shall be convened, the quorum necessary for the transaction of business, and the procedure at such meetings;(bb)[ for the manner in which a majority decision of the Trustees shall be obtained by circulation to the Trustees of the matter requiring decision ;] [Inserted by the Victoria Memorial (Amendment) Act, 1943 (25 fo 1943), Section 3.](c)for the appointment of Committees of the Trustees, and the powers of expenditure and control which may be delegated to such Committees;(d)for the erection, maintenance and management of the Memorial, the care and custody of the objects deposited therein, and the conditions under which the public shall have access thereto;(e)for the form of accounts to be kept by the Trustees, and for the audit and publication of such accounts; and(f)for the application to the officers and servants employed by the Trustees of the rules which apply to the civil servants of the [Government] [Substitued for the word Crown by A.L.O. 1950.], or to any class of such civil servants.
