Section 22(2) in The Gujarat Agricultural Pests and Diseases Act, 1980
(2)In particular and without prejudice to the generality of the foregoing powers, such rules may be made to provide for all or any of the following matters, namely:-(i)the form and manner in which, and the time within which, notice under section 5 shall be given;(ii)the manner of making an inquiry under sub-section (1) of section 11:(iii)payment to which persons referred to in sub-section (3) of section 13 shall be entitled;(iv)the authority to which an appeal against an order passed by the Collector shall be made under sub-section (1) of section 15;(v)any other matter which is to be or may be prescribed, by rules under this Act.
