Section 15(2) in Assam State Road Transport Act, 1954
(2)Without prejudice to the generality of the foregoing powers such rules may provide for-(a)the form of the declaration under section 3;(b)the form in which the scheme shall be published under section, 4 and 5;(c)the authorities, officers and staff to be constituted or appointed for purposes of this Act and their constitution, powers and duties ;(d)the conditions of service and qualifications of the officers and the staff appointed for purposes of this Act ;(e)the delegation of powers conferred upon any officer or authority by or under this Act;(f)the duties of any officer or authority having jurisdiction under this Act, the procedure to be followed by such officer or authority;(g)imposing time limits within which things to be done under this Act must be done with or without powers to any authority therein specified to extend limits imposed;(h)the procedure to be followed in application and other proceedings under this Act in cases for which no specified provisions have been made ;(i)the fees, if any, to be paid in respect of any application or proceedings under this Act ; and(j)the matters which are to be and may be prescribed.
