(2)In particular, and without prejudice to the generality of the foregoing power, the Central Government may make rules to provide for all or any of the following matters, namely:(a)the salaries and allowances payable to and the other terms and conditions of service of the chairman and other members of the Copyright Board under sub-section (2) of section 11;(b)the form of complaints and applications to be made, and the licences to be granted, under this Act;(c)the procedure to be followed in connection with any proceeding before the Registrar of Copyrights;(CA)the form and manner in which an organisation may apply to the Copyright Board for compulsory licence for disabled and the fee which may accompany such application under sub-section (1) of section 31B;(ca)the conditions for submission of application under sub-section (2) of section 33;(cb)the conditions subject to which a copyright society may be registered under sub-section (3) of section 33;(cc)the inquiry for cancellation of registration under sub-section (4) of section 33;(CCA)the manner in which a copyright society may publish its Tariff Scheme under sub-section (1) of section 33A;(CCB)the fee which is to be paid before filing an appeal to the Copyright Board under sub-section (2) of section 33A;(CCC)the form of application for renewal of registration of a copyright society and the fee which may accompany such application under sub-section (3A) of section 33;(CB)the manner in which a person making sound recording may give prior notice of his intention to make sound recording under sub¬section (2) of section 31C;(CC)the register and books of account and the details of existing stock which a person making sound recording may maintain under sub¬section (5) of section 31C;(CD)the manner in which prior notice may be given by a broadcasting organisation under sub-section (2) of section 31D;(CE)the reports and accounts which may be maintained under clause (a), and the inspection of records and books of account which may be made under clause (b) of sub-section (7) of section 31D;(cd)the conditions subject to which the copyright society may accept authorisation under clause (a) of sub-section (1) of section 34 and the conditions subject to which owners of rights have right to withdraw such authorisation under clause (d) of that sub-section;(ce)the conditions subject to which a copyright society may issue licences, collect fees and distribute such fees amongst owners of rights under sub-section (3) of section 34;(cf)the manner in which the approval of the owners of rights regarding collection and distribution of fees, approval for utilisation of any amount collected as fees and to provide to such owners information concerning activities in relation to the administration of their rights under sub-section (1) of section 35;(cg)the returns to be filed by copyright societies to the Registrar of Copyrights under sub-section (1) of section 36;(d)the manners of determining any royalties payable under this Act, and the security to be taken for the payment of such royalties;(da)the manner of payment of royalty under clause (j) of sub-section (1) of section 52;(e)the form of Register of Copyrights to be kept under this Act and the particulars to be entered therein;(f)the matters in respect of which the Registrar of Copyrights and the Copyright Board shall have powers of a civil court;(g)the fees which may be payable under this Act;(h)the regulation of business of the Copyright Office and of all things by this Act placed under the direction or control of the Registrar of Copyrights.
