Section 66(2) in The Monopolies And Restrictive Trade Practices Act, 1969
(2)In particular, and without prejudice to the generality of the foregoing provisions, such regulations may provide for all or any of the following matters, namely:-(a)the conditions of service, as approved by the Central Government, or persons appointed by the Commission;(b)the issue of the processes to Government and to other persons and the manner in which they may be served;(c)the manner in which the special section of the register shall be maintained and the particulars to be entered or filed therein;[* * *] [ Clause (d) omitted by Act 30 of 1984, Section 49 (w.e.f. 1.8.1984).](e)the payment of costs of any proceedings before the Commission by the parties concerned and the general procedure and conduct of the business of the Commission;(f)any other matter for which regulations are required to be, or may be, made under this Act.
