(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 time within which the body of a deceased person may be claimed by a near relative;(b)the person by whom and the manner in which the body of a deceased person shall be preserved from decay;(c)the manner in which an unclaimed body or the remains thereof are to be disposed of ; and(d)any other matter which may be or is required to be prescribed under this Act.
