Section 28(2) in Forward Contracts (Regulation) Act, 1952
(2)In particular, and without prejudice to the generality of the foregoing power, such rules may provide for,--(a)the terms and conditions of service of members of the Commission;(b)the manner in which applications for recognition may be made under Section 5 and levy of fees in respect thereof;(c)the manner in which any inquiry for the purpose of recognising any association may be made and the form in which recognition shall be granted;(cc)the manner in which the application for certificates of registration may be made under Section 14A and the levy of fees in respect of such application;(d)the particulars to be contained in the annual reports of recognised associations;(e)the manner in which bye-laws to be made, amended or revised under this Act shall, before being so made, amended or revised, be published for criticism;(f)the constitution of the advisory committee established under Section 25, the terms of office of and the manner of filling vacancies among members of the committee; the interval within which meetings of the advisory committee may be held and the procedure to be followed at such meetings; and the matters which may be referred by the Central Government to the advisory committee for advice;(g)any other matter which is to be or may be prescribed.
