(3)of section 36E;(x)the manner of submitting statement of cases under sub-section (2) of section 40;(xi)the manner of making an application by the proprietor of a trade mark under section 4l;(xii)the manner of making an application for assignment or transmission of a certification trade mark under section 43;(xiii)the manner of making an application to the Registrar to register title under sub-section (1) of section 45;(xiiia)the period within which the Registrar shall dispose of an application under sub-section (3) of section 45;(xiv)the manner in which and the period within which an application is to be made under sub-section (4) of section 46;(xv)the manner of marking an application under sub-section (2) of section 47;(xix)the manner of making an application under section 58;(xx)the manner of making an application under sub-section (1), the manner of advertising an application, time and manner of notice by which application may be opposed under sub-sections (2) and (3) of section 59;(xxi)the manner of advertisement under sub-section (2) of section 60;(xxii)the other matters to be specified in the regulations under sub-section (2) of section 63;(xxiii)the manner of making an application under sub-section (1) of section 71;(xxiv)the manner of advertising an application under section 73;(xxv)the manner of making an application under section 77;(xxvi)the classes of goods under section 79;(xxvii)the conditions and restrictions under sub-section (2) of section 80;(xxviii)determination of character of textile goods by sampling under section 82;(xxix)the salaries and allowances payable to and the other terms and conditions of service of the Chairman, Vice-Chairman and other Members under sub-section (1) of section 88;(xxx)the procedure for investigation of misbehaviour or incapacity of the Chairman, Vice-Chairman and other members under sub-section (3) of section 89;(xxxi)the salaries and allowances and other conditions of service of the officers and other employees of the Appellate Board under sub-section (2) and the manner in which the officers and other employees of the Appellate Board shall discharge their functions under sub-section (3) of section 90;(xxxii)the form of making an appeal, the manner of verification and the fee payable under sub-section (3) of section 91;(xxxiii)the form in which and the particulars to be included in the application to the Appellate Board under sub-section (1) of section 97;(xxxiv)the manner of making an application for review under clause (c) of section 127;(xxxv)the time within which an application is to be made to the Registrar for exercising his discretionary power under section 128;(xxxvi)the manner of making an application and the fee payable therefor under sub-section (1) of section 131;(xxxvii)the manner of making an application under sub-section (1) and the period for withdrawal of such application under sub-section (2) of section 133;(xxxviii)the manner of authorising any person to act and the manner of registration as a trade mark agent under section 145;(xxxix)the conditions for inspection of documents under sub-section (1) and the fee payable for obtaining a certified copy of any entry in the register under sub-section (2) of section 148;(xl)the fees and surcharge payable for making applications and registration and other matters under section 150;(xli)any other matter which is required to be or may be prescribed.
