(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 duties and powers of Marriage Officers and the areas in which they may exercise jurisdiction;(c)the form and manner in which any books required by or under this Act shall be maintained;(d)the fees that may be levied for the performance of any duty imposed upon a Marriage Officer under this Act;(e)the manner in which public notice shall be given under section 16;(f)the form in which, and the intervals within which, copies of entries in the Marriage Certificate Book shall be sent in pursuance of section 48;(g)any other matter which may be or requires to be prescribed.
