Section 27(2) in The Kerala Ground Water (Control and Regulation) Act, 2002
(2)In particular and without prejudice to the generality of the foregoing power such rules may provide for the following matters, namely:-(a)service conditions of the members of the Authority(b)procedure for convening meeting of the Authority and other matters ancillary thereto(c)power and functions of the Secretary of the Authority(d)duties and service conditions of the staff of the Authority(e)any other manner of issuing notification under sub-section (3) of section 6;(f)format of application form permit and the certificate or registration under various sections of this Act:(g)mode of keeping and maintaining samples of soil and other materials as per clause (d) of sub section (1) of section 15;(h)for specifying the Appellate Authority and the fee payable along with the appeal memorandum under sub-section (1) of section;(i)any other matter which is required to be or may be prescribed.
