Section 25(2) in The Punjab Plastic Carry Bags (Manufacture, Usage and Disposal) Control Act, 2005
(2)In particular and without prejudice to the generality of the foregoing powers, such rules may provide for all or any of the following matters, namely :-(a)for prescribing qualifications for appointing or recognizing a person as Public Analyst under sub-section (1) of Section 8;(b)for prescribing functions to be performed by the local authority under clause (g) of Section 9;(c)for prescribing procedure and safeguards to be complied with under sub-section (2) of Section 10; and(d)any other matter, which is required to be prescribed by or under this Act.
