(2) The State Government may, after consultation with the State Board, make rules prescribing-
(a) the functions of the State Water Laboratory;
(b) the procedure for the submission to the said laboratory of samples of water or of sewage or trade effluent for analysis or tests, the form of the laboratory' s report thereon and the fees payable in respect of such report;
(c) such other matters as may be necessary or expedient to enable that laboratory to carry out its functions.