(2)Any authority or body may, subject to the previous approval of the Executive Council, make Rules, consistent with this Act, the Statutes, Ordinances and Regulations, for-(a)giving notice of the date and hours of its meetings and of the business to be conducted thereat;(b)regulating the procedure at its meetings and the number of members required to form a quorum, and keeping of records of the proceedings of such meeting;(c)providing for all matters which, by or under this Act, the Statutes, Ordinances, or Regulations, are to be, or may be, determined by Rules; and(d)providing for all other matters solely concerning such authority or body.
