Section 67(2) in The Monopolies And Restrictive Trade Practices Act, 1969
(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 manner in which notices may be given or applications may be made to it under this Act and the fees payable therefor;[* * *] [ Clause (aa) omitted by Act 58 of 1991, Section 26 (w.r.e.f. 27.7.1991).](ab)[ the form and the manner in which an application for recognition shall be made under clause (n) of section 2] [ Inserted by Act 74 of 1986, Section 7 (w.e.f. 1.6.1987).];[* * *] [ Clauses (ac) and (ba) omitted by Act 58 of 1991, Section 26 (w.r.e.f. 27.9.1991).](b)the particulars to be furnished under this Act and the form and manner in which and the intervals within which they may be furnished;[* * *] [Clauses (ac) and (ba) omitted by Act 58 of 1991, Section 26 (w.r.e.f. 27.9.1991). ](c)the conditions of service of members of the Commission and the [Director-General] [ Substituted by Act 30 of 1984, Section 2, for " Registrar" (w.e.f. 1.8.1984).] ;(ca)[ the duties and functions of the Director-General] [ Inserted by Act 30 of 1984, Section 50 (w.e.f. 1.8.1984).];(d)the places and the manner in which the register shall be maintained [* * *] [ The words " by the Registrar" omitted by Act 30 of 1984, Section 50 (w.e.f. 1.8.1984).] and the particulars to be entered therein;(da)[ the manner in which every authenticated copy of any order made by the Commission in respect of any restrictive, or unfair trade practice shall be recorded] [ Inserted by Act 30 of 1984, Section 50 (w.e.f. 1.8.1984).];(e)the fees payable for inspection of the register and for obtaining certified copies of particulars from the register;(f)the travelling and other expenses payable to persons summoned by the Commission to appear before it;[* * *] [ Clause (g) omitted by Act 58 of 1991, Section 26 (w.r.e.f. 27.9.1991).](h)any other matter which is required to be, or may be, prescribed.[(2-A) Any rule made under clause (c) of sub-section (2) in relation to the conditions of service of the members of the Commission may be made retrospectively from a date not earlier than the 1st day of January, 1986, so, however, that such rule shall not prejudicially affect the interest of any such member.] [ Inserted by Act 62 of 1988, Section 3 (w.e.f. 1.12.1988).]
