Section 57(2) in The Displaced Persons (Debts Adjustment) Act, 1951
(2)In particular, and without prejudice to the generality of the provisions contained in sub-section (1), the rules so made may provide for all or any of the following matters, namely:--(a)the additional particulars, if any, which an application under section 5, should contain;(b)the form in which notices under this Act may be issued;(c)the form in which applications under section 10 or section 13 may be made;(d)the registers which should be maintained under this Act;(e)the authorities required to be prescribed under this Act;(f)the board or other authority to which any report under sub-section (2) of section 18 may be made and the matters which such board or other authority should take into account in making its report.
