Section 32(2) in The Maintenance And Welfare Of Parents And Senior Citizens Act, 2007
(2)Without prejudice to the generality of the foregoing power, such rules may provide for(a)the manner of holding inquiry under section 5 subject to such rules as may be prescribed under sub-section (1) of section 8;(b)the power and procedure of the Tribunal for other purposes under sub-section (2) of section 8;(c)the maximum maintenance allowance which may be ordered by the Tribunal under sub-section (2) of section 9;(d)the scheme for management of oldage homes, including the standards and various types of services to be provided by them which are necessary for medical care and means of entertainment to the inhabitants of such homes under sub-section (2) of section 19;(e)the powers and duties of the authorities for implementing the provisions of this Act, under sub-section (1) of section 22;(f)a comprehensive action plan for providing protection of life and property of senior citizens under sub-section (2) of section 22;(g)any other matter which is to be, or may be, prescribed.
