Section 76(2) in The Disaster Management Act, 2005
(2)In particular, and without prejudice to the generality of the foregoing power, such regulations may provide for all or any of the following matters, namely:-(a)powers and functions to be exercised and discharged by the governing body;(b)procedure to be followed by the governing body in exercise of the powers and discharge of its functions;(c)any other matter for which under this Act provision may be made by the regulations.
