Section 16(2) in The Haryana Affiliated Colleges (Security of Service) Act, 1979
(2)In particular, and without prejudice to the generality of the foregoing provisions such rules provide for all or any of the following matters, namely :-(a)the form and manner in which appeal may be preferred to the Director;(b)form and mode of service of any notice issued under the provisions of this Act; and(c)any other matter which has to be or may be prescribed.
