Section 31(2) in The Kerala Buildings (Lease and Rent control) Act, 1965
(2)Without prejudice to the generality of the foregoing power, such rules may provide for -(a)all matters expressly required or allowed by this Act to be prescribed;(b)the procedure to be followed by the Rent Control Courts, Accommodation Controllers and appellate authorities in the performance of their functions under this Act;(c)the manner in which notices and orders under this Act shall be given or served;(d)setting ex parte orders passed under this Act;(e)applications for making legal representatives of deceased persons parties to proceedings under this Act and the time within which such applications shall be preferred;(f)the order of priority in which buildings have to be allotted among the applicants;(g)the officers or classes of officers who may be appointed as inspectors.
