(1)The Central Government may, by notification in the Official Gazette, make rules for carrying out the provisions of this Act.(2)In particular, and without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matters, namely:—(a)the manner of inquiry under sub‑section (1) of section 19H;(aa)the time within which an appeal may be preferred under sub‑section (1) of section 23;(b)the form in which an appeal may be preferred, under sub-section (3) of section 23 and the fees payable in respect of such appeal;(c)the procedure for disposing of an appeal under sub-section (4) of section 23;(d)the form in which an appeal may be filed before the Securities Appellate Tribunal under section 23A and the fees payable in respect of such appeal.
