Section 60(2) in Gudalur Janmam Estates (Abolition and Conversion Into Ryotwari) Act, 1969
(2)In particular and without prejudice to the generality of the foregoing power, such rules may provide for-(a)all matters expressly required or allowed by this Act to be prescribed;(b)the procedure to be followed by the Tribunal, the Special Appellate Tribunal, authorities and officers, appointed or having jurisdiction under this Act;(c)the delegation of powers conferred by this Act on the Government or any other authority, officer or persons;(d)the time within which appeals and applications, for revision may be presented under this Act in cases for which no specific provision in that behalf has been made herein;(e)the application of the provisions of the Code of Civil Procedure, 1908 (Central Act V of 1908) to applications, appeals and proceedings under this Act;(f)the fees to be paid in respect of applications and appeals under this Act;(g)the transfer of proceedings from one Tribunal, authority, or officer to another; and(h)the manner in which and the officer by whom fair rent shall be ascertained for the purposes of this Act.
