(2)Without prejudice to the generality of the foregoing power, such rules may provide for-(a)the manner of making an enquiry;(b)the manner of taking possession of any property;(c)the management of property;(d)the making of reports to the Custodian;(e)rendering assistance to the Custodian by any public officer;(f)the custody and disposal of all property including perishable property;(g)any other matter which is to be or may be prescribed.
