Section 23(2) in West Bengal Escheats and Forfeitures Act, 2012
(2)In particular, and without prejudice to the generality of the foregoing powers, such rules may provide for-(a)the manner of making enquiry;(b)the manner of taking charge and possession of any property;(c)the making reports to the Collector;(d)the taking approvals from the Competent Authority;(e)the manner of notices in addition to what has been provided for in this Act;(f)rendering assistance to the Collector and Administrator by any public officer;(g)the superintendence, custody and disposal of escheated property and unclaimed property and perishable article;(h)the manner in which the property shall be managed by the State Government;(i)the manner in which an administrator to be appointed;(j)the procedure to be observed in public auctions under this Act;(k)the proceedings before the Competent Authority including adjudication of objections under sub-section (3) of section 7 of this Act;(l)the proceedings before the Appellate Authority including an appeal under sub-section (3) of section 7 of this Act;(m)the manner of making payments;(n)any other matter which has to be, or may be, prescribed.
