(2)In particular and without prejudice to the generality of the foregoing power, such regulations may provide for all or any of the following matters namely:—(a)the manner in which Trade Unions and the rules of Trade Unions shall be registered and the fees payable on registration;(b)the transfer of registration in the case of any registered Trade Union which has changed its head office from one State to another;(c)the manner in which, and the qualifications by whom, the accounts of registered Trade Unions or of any class of such Unions shall be audited;(d)the conditions subject to which inspection of documents kept by Registrars shall be allowed and the fees which shall be chargeable in respect of such inspections; and(e)any matter which is to be or may be prescribed.
