Section 58(2) in The Goa, Daman and Diu Buildings (Lease, Rent and Eviction) Control Act, 1968
(2)Without prejudice to the generality of the fore-going power such rules may provide for:-(a)the procedure to be followed and the powers that may be exercised by the Controller, Rent Tribunal, Appellate Board, and Administrative Tribunal in the performance of their functions under this Act;(b)the manner in which notices and orders under this Act shall be given or served;(c)the setting aside of ex-parte orders passed under this Act;(d)the application for bringing on record legal representatives of deceased persons who were parties to proceedings under this Act and the time within which such application shall be preferred;(e)the procedure to be followed in taking possession of building and in disposing of the articles found therein at the time of taking possession;(f)the fee leviable in respect of applications and appeals under this Act;(g)any other matters which has to be, or may be, prescribed.
