Section 21(2) in Telangana Electricity Supply Undertakings (Acquisition) Act, 1954
(2)In particular and without prejudice to the generality of the foregoing power, such rules may provide for-(a)all matters required or allowed by this Act to be prescribed;(b)the manner of service of notices and orders under this Act;(c)the obtaining of the particulars necessary for assessing the compensation under this Act;(d)the appointment of auditors and their duties and remuneration;(e)the inspection, checking and taking over of the assets and documents of an undertaking;(f)the qualifications of, and the remuneration payable to, the accredited representative;(g)the procedure to be followed by the Special Officer under section 11;(h)the remuneration payable to an arbitrator appointed under section 13;(i)the manner of obtaining the information and particulars referred to in section 16, sub-section (3).
