Section 52(2) in The Unlawful Activities (Prevention) Act, 1967
(2)In particular, and without prejudice to the generality of the foregoing powers, such rules may provide for all or any of the following matters, namely:—(a)the service of notices or orders issued or made under this Act and the manner in which such notices or orders may be served, where the person to be served is a corporation, company, bank or other association;(b)the procedure to be followed by the Tribunal or a District Judge in holding any inquiry or disposing of any application under this Act;(c)determination of the price of the forfeited property under sub-section (2) of section 28;(d)the procedure for admission and disposal of an application under sub-section (3) of section 36;(e)the qualifications of the members of the Review Committee under sub-section (2) of section 37; and[(ee) the time within which sanction for prosecution and recommendation to the Central Government shall be given under sub-section (2) of section 45, and](f)any other matter which is required to be, or may be, prescribed.
