(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 manner of appointment of arbitrator under sub-section (6) of section 20F;(b)the manner in which the amount shall be deposited with the competent authority under sub-sections (1) and (6) of section 20H;(c)the manner of maintenance and administration of separate fund for the purposes of section 20M.
