Section 26(2) in The Bonded Labour System (Abolition) Act, 1976
(2)In particular, and without prejudice to the foregoing power, such rules may provide for all or any of the following matters, namely:(a)the authority to which application for the restoration of possession of property referred to in sub-section (4), or sub-section (5), of section 6 is to be submitted in pursuance of sub-section (6) of that section;(b)the time within which application for restoration of possession of property is to be made, under sub-section (6) of section 6, to the prescribed authority;(c)steps to be taken by Vigilance Committees under clause (a) of sub-section (1) of section 14, to ensure the implementation of the provisions of this Act or of any rule made thereunder;(d)any other matter which is required to be, or may be, prescribed.
