Section 13(2) in Uttarakhand Protection of Cow Progeny Act, 2007
(2)In particular and without prejudice to the generality of the provisions of sub-section (1), such rules may provide for all of any of the following matters; namely:-(a)The method of disposal of the carcass of animal under sub-section (2) of section 4,(b)Form of permit and the procedure for disposal of the applications under sub-section (4) of section 6,(c)The functions and powers of Competent Authority under section 8 and the procedure to be followed by him/her,(d)The matters relating to the establishment,--- maintenance, management, supervision and control of institutions, referred to in section 9, and(e)The other matters, which may be prescribed.
