(2)In particular and without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matters, namely: -(a)the form in which, any scheme or approved scheme may be published under section 68C or sub-section (3) of section 68D;(b)the manner in which objections may be filed under sub-section (1) of section 68D;(c)the manner in which objections may be considered and disposed of under sub-section (2) of section 68D;(cc)[ the manner in which application under sub-section (1) of section 68F may be made; [Inserted by Act 56 of 1969, section 45 (w.e.f. 1-10-1970).](ccc)the period within which the owner may claim an article found left in any transport vehicle under section 68HH and the manner of sale of such article ;](d)the manner of service of orders under this Chapter;(e)any other matter which has to be, or may be, prescribed.
