(2)In particular and without prejudice to the generality of the foregoing provision, such rules may be made for all or any of the following matters, namely,-(a)the form of register of public trusts and the registers and books to be maintained by the Registrar under sub-section (2) of Section 3 and their form;(b)the fee to be prescribed under sub-section (2) and the form of application and other particulars under sub-section (3) of Section 4;(c)the manner of making enquiry under sub-section (1) and the manner of giving public notice under sub-section (2) of Section 5;(d)the manner of report to be made under sub-section (1) of Section 9;(e)the form of register for entering particulars of entries under Section 10;(f)the particulars to be entered in the accounts to be kept under sub-section (2) of Section 15;(g)the manner of audit of the accounts under sub-section (2) and the fee for special audit under sub-section (4) of Section 16;(h)the form of budget and the date of its submission to Registrar under Section 18;(i)the fee for inspection of the budget, etc. under Section 19;(j)the conditions and fees for the grant of certified copies under Section 20;(k)the returns and statements to be furnished by the working trustee or manager under Section 21;(l)the manner of holding enquiry under sub-section (2) of Section 23;(m)any other matter which is to be or may be prescribed under this Act.
