Section 7(2) in The Puri Shri Jagannath Temple (Administration) Act, 1952
(2)In particular and without prejudice to the generality of the foregoing power, they shall have power to make rules with reference to the following matters :(a)the qualifications of the Special officer and other officers to assist him, their salaries and the manner in which the record shall be prepared under Section 3;(b)the period during which objections may be received under Section 6 and the manner in which the objections may be considered thereunder;(c)all other matters required or allowed by this Act to be prescribed.
