Section 79(2) in The Foreign Exchange Regulation Act, 1973
(2)Without prejudice to the generality of the foregoing power, such rules may-(a)prescribe the forms and the circumstances of their use for the purposes of this Act;(b)prescribe the procedure to be followed by the authorised dealers and money-changers and by persons applying for permission to do anything for the doing of which permission is necessary under this Act;(c)prescribe the manner in which inquiries may be held, and orders may be served, under this Act and the procedure to be followed in respect of the proceedings before the adjudicating officer or the Appellate Board;(d)provide, subject to such conditions as may be specified therein, for the publication of names and other particulars of persons who have been found guilty of any contravention of the provisions of this Act, or of any rule, direction or order made thereunder;(dd)[ prescribe the fee payable by a person preferring appeal to the Appellate Board under sub-section (2) of section 52;](e)provide for any other matter which is to be or may be prescribed under this Act.
