Section 29A(2) in The Prevention of Corruption Act, 1988
(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)guidelines which can be put in place by commercial organisation under section 9;(b)guidelines for sanction of prosecution under sub-section (1) of section 19;(c)any other matter which is required to be, or may be, prescribed.
