(2)In particular and without prejudice to the generality of the foregoing power, such Rules may provide for,-(a)the form and manner of declarations under this Act and the documents to be filed along with them;(b)the manner in which declaration under this Act shall be published, the nature, scope and manner of inquiries, and the hearing and disposal of objections, under this Act;(c)the manner of preferring appeals under this Act, the fees leviable therefor, the authorities to whom they may be preferred and the procedure for hearing and disposal of such appeals;(d)the rate at which, the time within which and the manner in which periodical contributions are to be made;(e)the manner of election of the President of the Gram Sabha;(f)the form and the manner in which and the intervals at which the register of members may be prepared and revised;(g)the rate of collection charges for the recovery of land revenue and the time and the manner of remitting the same;(h)the maximum extent of land that a person may hold and own for the purposes of being a landless person under Section 20;(i)the manner of borrowing moneys by a Gram Sabha and borrowing limits;(j)the manner in which the Gram Nidhi shall be deposited, invested or administered, and(k)any other matter that is to be or may be prescribed.
