Section 38(2) in The Gujarat Diseases of Animals (Control) Act, 1963
(2)In particular and without prejudice to the generality, of the foregoing provision, such rules may be made for all or any of the following matters, namely:(i)the manner of disinfection of land, building or other place or vessel or vehicle and the destruction of fittings and other things and the exercise of powers by the Veterinary Surgeon under section 17;(ii)making post-mortem examinations and the circumstances and the manner in which post-mortem examinations under section 18 may be made;(iii)regulating the powers of an inspector under section 25;(iv)any other matter expressly required or allowed by this Act to be prescribed by rules.
