(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 salaries, allowances and conditions of service of members of the Board;
(b) the matters in respect of which the Board may tender advice to the Governments interested under sub- clause (viii) of clause (a) of section 13;
(c) the matters in respect of which the Board may require a Government interested to furnish information;
(d) the manner in which the Central Government may assist the Government interested to execute any scheme prepared by the Board;
(e) the form in which, and the time within which, the budget and annual report of the Board may be prepared and forwarded to the Central Government and the Governments interested:
(f) the form and manner in which the accounts of the Board may be maintained, and the time at which, and the manner in which, such accounts may be audited;
(g) the returns and information which the Board may be required to furnish to the Central Government;
(h) the form and manner in which a dispute may be referred to arbitration under this Act;
(i) the procedure to be followed in arbitration proceedings under this Act;
(j) the manner of recruitment of the officers of a Board and the terms and conditions of service of such officers;
(k) any other matter which has to be, or may be, prescribed.