Section 6(2) in The Muslim Women (Protection Of Rights On Divorce) Act, 1986
(2)In particular and without prejudice to the foregoing power, such rules may provide for(a)the form of the affidavit or other declaration in writing to be filed under section 5;(b)the procedure to be followed by the Magistrate in disposing of applications under this Act, including the serving of notices to the parties to such applications, dates of hearing of such applications and other matters;(c)any other matter which is required to be or may be prescribed.
