(2)In particular, and without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matters, namely:—(a)the authorities who may declare the employment of any railway servant essentially intermittent or intensive;(b)the appeals against any such declaration and the manner in which, and the conditions subject to which any such appeal may be filed and heard;(c)the categories of staff that may be specified under sub-clauses (iv) and (v) of clause (c) of section 130;(d)the authorities by whom exemptions under sub-section (4) of section 132 or sub-section (3) of section 133 may be made;(e)the delegation of power by the authorities referred to in clause (d);(f)the railway servant to whom clause (ii) of sub-section (2) of section 133 apply and the periods of rest to be granted to them;(g)the appointment of supervisors of railway labour and their functions.
