(2)In particular and without prejudice to the generality of the foregoing power, such rules may provide -(a)for the appointment and remuneration of receivers (other than Official Receivers), the audit of the accounts of all receivers and the costs of such audit;(b)for meetings of creditors;(c)for the procedure to be followed where the debtor is a firm;(d)for the procedure to be followed in the case of estates to be administered in a summary manner; and(e)for any matter which is to be or may be prescribed.
