(2)In particular and without prejudice to the generality of the foregoing power such bye-laws may provide for-(a)the division of duties among the president and the members of the Committee;(b)the time and place of, the quorum for, and procedure and conduct of business at, the meetings of the Committee;(c)the security, if any, to be taken from the employees of the Committee;(d)the books and accounts to be kept at the office of the Committee;(e)the custody and investment of the property and the funds of the Durgah;(f)the details to be included in or excluded from the budget of the Durgah;(g)the persons by whom receipts may be granted for money paid to the Committee;(h)the maintenance of peace and order within the Durgah compound and regulating the conduct of persons within the precincts of the Durgah;(i)the duties and powers of the employees of the Durgah;(j)the regulation of the cooking of degs and distribution of the food so cooked, notwithstanding any judicial decision relating to the right of any person or class of persons to participate in such cooking or distribution;(k)the powers and functions of the Advisory committee and the matters in which the advice of the Advisory Committee may be sought by the Nazim;(l)the manner of entering into contracts by or on behalf of the Committee.
