(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) specify the projects in respect of which the funds may be disbursed under section 7;
(b) the manner in which the accounts shall be maintained and the annual statement of accounts may be prepared including the profit and loss account and the balance- sheet under sub- section (1) of section 8;
(c) the manner in which the schemes for development and maintenance of State roads of inter- State and economic importance are to be formulated and sanctioned under section 10;
(d) any other matter for which rule is to be made, or may be, prescribed.