Section 22(2) in Transgender Persons (Protection of Rights) Act, 2019
(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 form and manner in which an application shall be made under section 5;(b)the procedure, form and manner and the period within which a certificate of identity is issued under sub-section (1) of section 6;(c)the form and manner in which an application shall be made under sub-section (1) of section 7;(d)the form, period and manner for issuing revised certificate under sub-section (2) of section 7;(e)welfare measures to be provided under sub-section (2) of section 8;(f)facilities to be provided under section 10;(g)other functions of the National Council under clause (e) of section 17; and(h)any other matter which is required to be or may be prescribed.
