(2)In particular and without prejudice to the generality of the foregoing power, such rules may provide for-(a)the form of declarations under this Act and the documents to be filed along with them ;(b)the authorities before which declarations and objections under this Act may be filed ;(c)the nature, scope and manner of enquiries and the hearing and disposal of objections, under this Act;(d)the manner of preferring appeals under this Act, the authorities to whom they may be preferred and the procedure for hearing and disposal of such appeals ;(e)the manner in which, the intervals at which the register of members may be revised and brought up-to-date ;(f)the procedure to be followed by a Gram Sabha Adalat in the institution, trial and disposal of civil and criminal cases ;(g)the issue, service and execution of summons and other processes and notices of a Gram Sabha and Gram Sabha Adalat;(h)the procedure for the execution of decrees, orders and sentences of a Gram Sabha Adalat ;(i)the fees to be levied by a Gram Sabha Adalat for institution of cases, for the issue of processes and for obtaining copies of documents and other matters;(j)the manner of borrowing moneys by a Gram Sabha and borrowing limits ; and(k)any other matter that is to be or may be prescribed.
