Section 25(2) in The Whistle Blowers Protection Act, 2014
(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 procedure for disclosure by writing or appropriate electronic means under sub-section (4) of section 4;(b)the manner in which and the time within which the discreet inquiry shall be made by the Competent Authority under sub-section (2) of section 5;(c)the additional matter in respect of which the Competent Authority may exercise the powers of a Civil Court under clause (f) of sub-section (2) of section 7;(d)the form of annual report under sub-section (1) of section 23;(e)any other matter which is required to be, or may be, prescribed.
