(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 manner of approval of valuers and the procedure to be followed by such valuers under the proviso to sub-section (2) of section 9;] [Inserted by Act 57 of 1988, section 20 (w.e.f. 1-12-1988).](aa)[] [Clause (a) relettered as clause (aa) thereof by Act 57 of 1988, section 20 (w.e.f. 1-12-1988).] the form and manner in which, and the period within which, an application may be made to the Controller;(b)the form and manner in which an application for deposit or rent may be made and the particulars which it may contain;(c)the manner in which a Controller may hold an inquiry under this Act;(d)the powers of the civil court which may be vested in a Controller;(e)the form and manner in which an application for appeal or transfer of proceeding may be made to the Tribunal;(f)the manner of service of notices under this Act;(g)any other matter which has to be, or may be, prescribed.
