(a) provide for the fixation of the authorized capital of the Joint Financial Corporation, the number of fully paid- up shares into which it shall be divided, and the allocation among the participating States of the shares to be distributed under clause (a) of sub- section (3) of section 4;

(b) provide for the sharing of the liability for the guarantee under section 6 or section 7 1[ or section 8];

(c) provide for the number of directors to be nominated to the Board by each participating State Government;

(d) provide for the apportionment among the participating States of expenditure in connection with the Joint Financial Corporation; 3[

(f) determine which of the participating State Governments shall exercise the several functions of the State Government under this Act, and references in this Act to the State Government, in relation to the Joint Financial Corporation, shall, save as otherwise expressly provided, be construed accordingly;

(g) provide for consultation among the participating States either generally or with reference to particular matters arising under this Act;

(h) make such incidental and consequential provisions, not inconsistent with this Act, as may be deemed necessary or expedient for giving effect to the agreement.