Section 84(2) in The Bombay Public Trusts Act, 1950
(2)In particular and without prejudice to the generality of the foregoing provision such rules may be made for all or any of the following matters, namely:(a)the manner of publishing the notification under sub-section (4) of section 1:(aa)[ the qualifications of the Director, and Assistant Directors, of Accounts appointed under section 6;] [These words were substituted for the words 'Deputy of Assistant Charity Commissioner' by Bombay 47 of 1950, Section 4.](b)the powers, duties and functions of the officers other than the Charity Commissioner, Deputy and Assistant Charity Commissioners appointed under this Act in addition to those provided for in this Act;(c)the powers, duties and functions of assessors in addition to those provided for in this Act;(d)the limits of regions and sub-regions to be prescribed under sub-section (1) of section 14;(e)the books, indices, and registers to be kept and maintained in a Public Trust, Registration Office, and the particulars to be entered in such books, indices and registers under section-17;(f)the form in which an application for the registration of a public trust is to be made and the fee to be paid for the same, the other particulars to be entered therein and the manner in which an application for such registration to be signed and verified and the value and kind of trust property in respect of which it shall not be necessary to give particulars under section 18;(g)the manner in which an inquiry has to be made by the Deputy or Assistant Charity Commissioner under sections 19 and 39;(h)the form in which the [trustee] [This word was substituted for the words 'Deputy of Assistant Charity Commissioner' by Bombay 47 of 1950, Section 4.] has to make a report regarding the change under section 22;(i)the book in which the Deputy of Assistant Charity Commissioner shall make an entry under section 23;(j)[ the form of memorandum to be sent by trustees and Deputy and Assistant Charity Commissioner for registration, [and the manner in which the f memorandum shall be signed and verified;] [Clause (j) was inserted by Bombay 23 of 1955, Section 9.](k)the particulars to be entered in the accounts under sub-section (2) of section 32 and the fee to be paid for special audit under section 33;(l)the manner of notifying contents of the will under section 46;(m)the administrative charges to be levied under sub-section (1) of section 48;(ml)[ the manner of making an application under sub-section (1) of section 50A;] [This clause was inserted by Bombay 6 of 1960, Section 39 (a).](n)the form of account to be submitted under sub-section (2), and the manner of passing order under sub-section (3), of section 54;(o)the time within which trustees may apply to which the committee shall deal with property under sub-section (2) of section 56E;
