(1) The Federal Government may, by notification in the official Gazette make rules for the purpose of carrying out the purposes of this Act.

(2) In particular, and without prejudice to the generality of foregoing power, such rules may provide for-

(a) the command, administration and discipline of the Agency; 

(b) the appointment of officers and members of the staff and their terms and conditions of service;

(c) the terms and conditions of service applicable to the civil servants or other persons transferred to the Agency on deputation or on secondment;

(d) the appointment of authority or authorised officers for case of disciplinary proceedings against civil servants and other persons specified in sub-clause (c);

(e) the convening, constitution, adjournment, dissolution and sitting of court martial and Court of Appeal and the procedure to- be observed by such Courts; 

(f) the carrying into effect of sentence of court martial and Court of Appeal; 

(g) investigation, arrest, custody, trial and punishment of offences; and

(h) the procedure relating to the exercise of powers of revision under this Act.