(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 in which any proposal regarding a scheme may be published under section 99;(b)the manner in which objections may be filed under sub-section (1) of section 100;(c)the manner in which objections may be considered and disposed of under sub-section (2) of section 100;(d)the form in which any approved scheme may be published under sub-section (3) of section 100;(e)the manner in which application under sub-section (1) of section 103 may be made;(f)the period within which the owner may claim any article found left in any transport vehicle under section 106 and the manner of sale of such article;(g)the manner of service of orders under this Chapter;(h)any other matter which has to be, or may be, prescribed.
