(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 manner of approval of valuers and the procedure to be followed by such valuers under the provision of sub¬section (2) of section 12 ;(b)manner of determining the extent of renovation of a building ;(c)the form and manner in which and the period within which an application may be made to the Controller ;(d)the form and manner in which an application for deposit of rent may be made the particulars which it may contain;(e)the manner in which a Controller may hold enquiry under this Act ;(f)the powers of the Civil Court which may be vested in the Controller ;(g)the form or manner in which an application for appeal may be made under the Act ;(h)the manner in which the Court is to refer the dispute for negotiated settlement and procedure for disposal of cases so referred ;(i)for appointing the Authority for registration and renewal of registration of middleman or estate agents and prescribing his qualifications and terms of appointment ;(j)brokerage or commission chargeable by the middleman or estate agents for residential user and the term and manner in which they shall file returns ;(k)the manner of service of notice under the Act ; and(l)any other matter which is required to be provided by rules for giving effect to the provisions of this Act.
