(2)In particular and without prejudice to the generality of the foregoing power, such rules may provide for(a)the accounts to be kept by the Official Trustee and the audit and inspection thereof;(b)the safe custody, and deposit of the funds and securities which come into the hands of the Official Trustee;(c)the remittance of sums of money in the hands of the Official Trustee in cases in which such remittances are required;(d)the statements, schedules and other documents to be submitted by the Official Trustee to Government or to any other authority and the publication of such statements, schedules or other documents;(e)the realization of the cost of preparing any such statements, schedules or other documents;[* * *] [Clause (ee) repealed by Act 5 of 1917, Section 6 and Sch. Earlier it was added by Act 10 of 1914.](f)subject to the provisions 1of this Act, the fees to be paid thereunder and the collection and accounting for any fees so fixed;(g)the manner in which and the person by whom the costs of and incidental to any audit under the provisions of this Act are to be determined and defrayed;(h)the manner in which summonses issued under the provisions of section 20 are to be served and the payment of the expenses of any persons summoned or examined under the provisions of this Act and of any expenditure incidental to such examination;(i)the acceptance by the Official Trustee of trusts for religious purposes and trusts which involve the management or carrying on of business; and(j)any matter in this Act directed to be prescribed.
