(2)In particular, and without prejudice to the generality of the foregoing powers, such regulations may provide for all or any of the following matters, namely—(a)the time and places of the meetings of the Board under sub-section (1) of section 17;(b)the procedure and conduct of business at the meetings of the Board;(c)the constitution and functions of the committees and the Board and the procedure for transaction of business at the meetings of such committees;(d)the allowances or fees to be paid to the Chairperson or members of the Board or members of committees;(e)the terms and conditions of service of the officers and other employees of the Board under sub-section (2) of section 24;(f)the forms of application for registration of Auqaf further particulars to be contained therein and the manner and place of registration of Auqaf under sub-section (3) of section 36;(g)further particulars to be contained in the register of Auqaf under Section 37;(h)the form in which, and the time within which, the budgets of Auqaf may be prepared and submitted by the Mutawalli and approved by the Board under sub-section (1) of section 44;(i)the books of accounts and other books to be maintained by the Board under section 79;(j)fees payable for inspection of proceedings and records of the Board or for issue of copies of the same;(k)persons by whom any order or decision of the Board may be authenticated; and(l)any other matter which has to be, or may be, provided by regulations.
