Section 26(2) in The Smugglers and Foreign Exchange Manipulators (Forfeiture of Property) Act, 1976
(2)In particular and without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matters, namely:—(a)the terms and conditions of service of the Chairman and other members of the Appellate Tribunal under sub-section (3) of section 12;(aa)the fees which shall be paid for the inspection of the records and registers of the Appellate Tribunal or for obtaining a certified copy of any part thereof under sub-section (8) of section 12;(b)the powers of a civil court that may be exercised by the competent authority and the Appellate Tribunal under clause (f) of section 15;(c)any other matter which has to be, or may be, prescribed.
