(2)In particular and without prejudice to the generality of the foregoing powers, such rules may provide for all or any of the following matters, namely:-(a)the manner in which any equipment or gear may be maintained, inspected or tested and conditions as to such maintenance, inspection and testing;(b)the manner in which the use of any material or process shall be regulated for the manufacture of any such equipment or gear;(c)the provision of safe means of access to such equipment or gear for the use of seamen and provision protective clothing for seamen where necessary;(d)restriction on the hours of employment of seamen in any specified operation or under any specified circumstances; and(e)the manner and form in which and the persons to whom any accident occurring on board a ship shall be reported.]Special provisions for the protection of seamen in respect of litigation
