Section 28(2) in The Illegal Migrants (Determination By Tribunals) Act, 1983
(2)In particular and without prejudice to the generality of the foregoing powers, such rules may provide for all or any of the following matters, namely:--(a)the form and the manner in which an application may be made and the fee which shall accompany such application, as required by sub-section (3) of section 8;(aa)[ the form and the manner in which an application, and the form in which a declaration, may be made under sub-section (2) of section 8A;] [Inserted by Act 24 of 1988, Section 16. ](b)[ the authority or authorities to be prescribed under section 11, 12 and 16;] [Substituted by Act 24 of 1988, Section 16. ].(c)the form and the manner in which an appeal to the Appellate Tribunal may be preferred and the fee which shall accompany such appeal, as required by sub-section (8) of section 15;(ca)[ the manner of arrest and detention under the proviso to section 21A;] [ Inserted by Act 24 of 1988, Section 16. ](d)any other matter which is required to be, or may be, prescribed.
