(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 form and dimensions of the seal of the Gram Nyayalaya under section 10;(b)the form, the manner and the fee for institution of suit, claim or proceeding under sub-section (1) of section 24;(c)manner of service on opposite party under sub-section (2) of section 24;(d)procedure for conciliation under sub-section (1) of section 26;(e)qualifications and experience of Conciliators under sub-section (1) of section 27;(f)the period for inspection of Gram Nyayalayas under section 37.
