Section 12(2) in Chhattisgarh Private Placement Agencies (Regulation) Act, 2013
(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 form and manner in which the Licence is to be issued under subsection (1) of Section 5;(b)the investigation to be conducted under sub-section (2) of Section 5;(c)terms and conditions subject to which such Licence is to be issued under sub-section (3) of Section 5;(d)fees and conditions of renewal under sub-section (4) of Section 5;(e)cancellation and suspension of Licence under Section 6;(f)the form and manner of appeal under sub-section (1) of Section 7;(g)other functions and duties of Private Placement Agencies under subsection (6) of Section 8; and(h)any other matter which may be necessary to achieve the objects of this Act.
