Section 73(2) in The Prevention of Money-Laundering Act, 2002
(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 form in which records referred to in this Act may be maintained;(aa)[ the manner of provisional attachment of property under sub-section (I) of section 5;] [Inserted by Act No. 2 OF 2013](b)the manner in which the order and the material referred to in sub-section (2) of section 5 to be maintained;(c)matters in respect of experience of Members under the proviso to sub-section (3) of section 6;(d)the salaries and allowances payable to and other terms and conditions of service of Members of the Adjudicating Authority under sub-section (9) of section 6;(e)the salaries and allowances payable to the other terms and conditions of service of the officers and employees of the Adjudicating Authority under sub-section (3) of section 7;(ee)[ the manner of seizing or taking possession of property attached under section 5 or frozen under sub-section (lA) of section 17 or under sub-section (4) of section 8;] [Inserted by Act No. 2 OF 2013](f)the manner in which and the conditions subject to which the properties confiscated may be received and managed under sub-section (2) of section 10;(g)the additional matters in respect of which the Adjudicating Authority may exercise the powers of a civil Court under clause (f) of sub-section (1) of section 11;(h)[***] ["Clause (h)" ommtted by Act No. 2 OF 2013](i)the [the nature and value of transactions and the time within which] [Substituted for the words "the time within which" by Act No. 2 OF 2013] the information of transactions under clause (b) of sub-section (1) of section 12 shall be furnished;[***] [Omitted 'Clause (J)' by Act No. 14 of 2019, dated 23.7.2019.][***] [Omitted 'Clause (JJ)' by Act No. 14 of 2019, dated 23.7.2019.](JJJ)the period of interval in which the reports are sent by the reporting entities or any of its employees under clause (c) of sub-section (2) of section 13;](k)the procedure and the manner of maintaining and furnishing information under sub-section (1) of section 11 as required under section 15;(l)the manner in which the reasons and material referred to in sub-section (2) of section 16 shall be mentioned;(m)the rules relating to search and seizure under sub-section (1) of section 17;(n)the manner in which the reasons and the material referred to in sub-section (2) of section 17 shall be maintained.(o)the manner in which the reasons and the material referred to in sub-section (2) of section 18 shall be maintained;(p)the manner in which the order and the material referred to in sub-section (2) of section 19 shall be maintained;(pp)[ the manner in which the forwarding of the order for retention or continuation of freezing of the property and the period of keeping such order and material under sub-section (2) of section 20;] [Inserted by Act No. 2 OF 2013].(q)the manner in which records authenticated outside India may be received under sub-section (2) of section 22;(r)the form of appeal and the fee for filing such appeal, under sub-section (3) of section 26;(s)the salary and allowances payable to and the other [terms and conditions of service (including tenure of office)] [Substituted by Act 20 of 2005, Section 8, for "terms and conditions of service" (w.e.f. 1.7.2005).] of the Chairperson and other Members of the Appellate Tribunal under section 30;(t)the salaries and allowances and the conditions of service of the officers and employees of the Appellate Tribunal under sub-section (3) of section 34;(u)the additional matters in respect of which the Appellate Tribunal may exercise the powers of a civil Court under clause (i) of sub-section (2) of section 35;(ua)[ conditions subject to which a police officer may be authorised to investigate into an offence under sub-section (1-A) of section 45;] [Inserted by Act 20 of 2005, Section 8 (w.e.f. 1.7.2005).](v)the additional matters in respect of which the authorities may exercise powers of a civil Court under clause (f) of sub-section (1) of section 50;(w)the rules relating to impounding and custody of records under sub-section (5) of section 50.(x)any other matter which is required to be, or may be, prescribed.
