(2)In particular, and without prejudice to the generality of the foregoing power, such regulations may provide for—(a)the form in which record is to be maintained under clause (i) of sub-section (1) of section 2;(b)the form in which the certificate of commencement of business shall be issued under sub-section (2) of section 3;(c)the manner in which the certificate of security shall be surrendered under sub-section (1) of section 6;(d)the manner of creating a pledge or hypothecation in respect of security owned by a beneficial owner under sub-section (1) of section 12;(e)the conditions and the fees payable with respect to the issue of certificate of securities under sub-section (3) of section 14;(f)the rights and obligations of the depositories, participants and the issuers under sub-section (1) of section 17;(g)the eligibility criteria for admission of securities in the depository under sub-section (2) of section 17;(h)the terms determined by the Board for settlement of proceedings under sub-section (2) of section 19IA;(i)any other matter which is required to be, or may be, specified by regulations or in respect of which provision to be made by regulations.
