(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 term of office of, the procedure to be followed in the discharge of their functions by, and the manner of filling casual vacancies among,, the members of the Council;
(b) control over and application of the Central Wakf Fund;
(c) the form and manner in which accounts of the Council may be maintained.