(2)In particular, and without prejudice to the generality of the foregoing provisions, such rules may provide for, -(a)the authorities to be prescribed under sub-clause (iv) of clause (d) of section 2,(b)the salary, allowances and pensions payable to, and order conditions of service of, the Lok Ayukta and the Upa-Lok Ayuktas;(c)the form and the manner in which a complaint may be made;(d)the powers of a civil court which may be exercised by the Lok Ayukta or an Upa-Lok Ayukta under clause (f) of sub-section (2) of section 11;(e)the salary, allowances, appointment and other conditions of service of the staff and employees of the Lok Ayukta and the Upa-Lok Ayuktas under sub-section (2) of section 16.(f)any other matter for which rules have to be or may be made under this Act.
