(2)In particular and without prejudice to the generality of the foregoing power, such rules may provide for(a)the registration of anything required or authorised under this Act to be registered, and the conditions and restrictions in regard to such registration;(aa)[ the form and manner in which a declaration under sub-section (1) of section 4 shall be made;] [Inserted by Act 6 of 2004, Section 15 (w.e.f. 3.12.2004).](b)the forms to be used and the registers to be maintained under this Act;(c)the administration and taking of oaths of allegiance under this Act and the time within which and the manner in which, such oaths shall be taken and recorded;(d)the giving of any notice required or authorised to be given by any person under this Act;(e)the cancellation of the registration of, and the cancellation and amendment of certificate of naturalisation relating to, persons deprived of citizenship under this Act, and the delivering up of such certificates for those purposes;(ee)[ the manner and form in which and the authority to whom declarations referred to in clauses (a) and (b) of sub-section (6) of section 6-A shall be submitted and other matters connected with such declarations;] [Inserted by Act 65 of 1985, Section 3 (w.e.f. 7.12.1985).](eei) [ the conditions, restrictions and manner for granting certificate of registration or certificate of naturalisation under sub-section (1) of section 6B;] [Inserted by Act No. 47 of 2019, dated 12.12.2019.](eea)[ the conditions and the manner subject to which a person may be registered as an Overseas Citizen of India Cardholder under sub-section (1) of section 7A; [Inserted by Act No. 1 of 2015.](eeb)the manner of making declaration for renunciation of Overseas Citizen of India Card under sub-section (1) of section 7C;](f)the registration at Indian consulates of the births and deaths of persons of any class or description born or dying outside India;(g)the levy and collection of fees in respect of applications, registrations, declarations and certificates under this Act, in respect of the taking of an oath of allegiance, and in respect of the supply of certified or other copies of documents;(h)the authority to determine the question of acquisition of citizenship of another country, the procedure to be followed by such authority and rules of evidence relating to such cases;(i)the procedure to be followed by the committees of inquiry appointed under section 10 and the conferment on such committees of any of the powers, rights and privileges of Civil Courts;(ia)[ the procedure to be followed in compulsory registration of the citizens of India under sub-section (5) of section 14-A;] [Inserted by Act 6 of 2004, Section 15 (w.e.f. 3.12.2004).](j)the manner in which applications for revision may be made and the procedure to be followed by the Central Government in dealing with such applications; and(k)any other matter which is to be, or may be, prescribed under this Act.
