Section 49(2) in Dr. Vishwanath Karad MIT World Peace University Act, 2016
(2)Without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matters, namely:-(a)matters to be prescribed under clause (d) of subsection (4) of section 47;(b)any other matter which is required to be, or may be, prescribed by rules.
