(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)the duties and powers of Marriage Officers and their districts;(b)the manner in which a Marriage Officer may hold any inquiry under this Act;(c)the manner in which notices of marriage shall be published;(d)the places in which and the hours between which marriages under this Act may be solemnized;(e)the form and the manner in which any books required by or under this Act to be kept shall be maintained;(f)the form and manner in which certificates of marriages may be entered under sub-section (5) of section 17;(g)the fees that may be levied for the performance of any duty imposed upon a Marriage Officer under this Act;(h)the authorities to which, the form in which and the intervals within which copies of entries in the Marriage Certificate Book shall be sent, and, when corrections are made in the Marriage Certificate Book, the manner in which Certificates of such corrections shall be sent to the authorities;(i)the inspection of any books required to be kept under this Act and the furnishing of certified copies of entries therein;(j)the manner in which and the conditions subject to which any marriage may be recognised under section 23;(k)any other matter which may be, or requires to be, prescribed.
