Section 26(2) in The Weapons Of Mass Destruction And Their Delivery Systems (Prohibition Of Unlawful Activities) Act, 2005
(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)manner of regulating any item related to relevant activity under sub-section (1) of section 5;(b)appointment of Advisory Committees, their powers and duties under section 6;(c)appointment of Licensing and Appellate Authority and the manner of licensing under sub-section (2) of section 7; and(d)any other matter which has to be, or may be, prescribed.
