(2)In particular and without prejudice to the Generality of the foregoing power it shall have power to make rules with reference to-(a)[x x x] [Deleted by Rajasthan Act 18 of 1966.] the allowance payable to the Goswami [and members of his family] [Inserted by Rajasthan Act 11 of 1989 w.e.f. the begining.]:(b)all matters which under any provision of this Act may be or are expressly required or allowed to be prescribed or provided for by rules:'(c)the grant of travelling and halting allowances to the members of the Board:(d)the preparation of the budget estimates for the temple:(e)the preparation and sanction of the estimates,and acceptance of tenders in respect of public works and for supplies:(f)the convening of meetings and transaction of business of the Board.(g)the audit of the accounts of the temple and the particulars to be mentioned in the audit report:(h)the recovery of amounts payable to auditors appointed by the State Government;and(i)the conditions of service of the officers and servants of the temple.
