(2)In particular and without prejudice to the generality of the foregoing provision such rules may be made for all or any of the following matters, namely :-(a)the procedure to be followed by juvenile courts and other courts empowered to exercise the powers of juvenile courts under section 8 in the trial of cases and the conduct of proceedings under the Act :(b)the places at which days and the manner in which a juvenile court shall hold its sittings under sub-section (1) of section 12;(c)the conditions subject to which institutions and associations shall be recognised as approved places for the purpose of sub-section (1) of section 20;(d)the establishment or certification, management, maintenance, records and accounts of [Approved Centres and Approved Institutions]; the education and industrial training of inmates in such institution, and their leave of absence; the appointment of visitors and their tenure of office: the inspection of [such and other institutions] for the reception of [x x x] children; and the internal management and discipline of [the aforesaid institution] and release on licence of inmates therein:[(e) the conditions under which any private industrial school or other educational institution may be recognised by the State Government as an Approved Institution under sub-section (2) of section 25;(e-i) the manner in which the State Government may establish and maintain Classifying Centres under section 27;(e-ii) the manner in which the management of institutions referred to in sub-section (3) of section 31 may be taken over by the Stale Government;](f)the powers and duties of [Director (Child Welfare), Deputy Director (Child Welfare), Assistant Director (Child Welfare), Inspecting Officers (Child Welfare) and Child Welfare Officers (Probation)] under section 39;(g)the recruitment and training of personnel responsible for work under the Act:(h)the conditions in which societies may be recognised by the [State] Government for providing [Child Welfare Officers (Probation)] their employment and matters incidental to their appointment, authorisation, resignation and removal and remuneration and expenses payable to them;(i)the manner of authorising persons for the purposes of sections 40 and 78;(j)the manner in which a child or youthful offender shall be sent back to his native place under sections 46 and 73;(k)the manner in which children shall be detained in custody by officers in-charge of police stations or sections under sub-section (1) and the manner in which children shall be ordered to be detained by courts under sub-section (2) of section 65;(l)the manner in which a child shall be ordered to be committed to [a Classifying Centre] or to the care of a relative or other fit person under clauses (a) and (b) of, and the form of bond under the proviso to, section 81;[(m) * * *](n)the manner in which contribution for the maintenance of a child may be ordered to be paid under sub-section (1) of section 90;(o)the conditions under which a child may be released from [an Approved Centre or Approved Institution] on licence and the form and conditions of such licence under sub-section (1) of section 92;[(o-i) the manner in which a child shall be sent to an Observation Home or an Approved Centre or Institution under section 105;](p)the conditions subject to which children may be committed to the care of persons under this Act and the obligations of such persons towards the children so committed:(q)any other matter which is or may be prescribed under the Act.
