(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 time within which the dead body should be claimed by near relatives or persona] friends under sub-section (1) and (2) of section 4;(b)the manner in which a dead body not required by a teaching medical institution shall be disposed of under sub-section (4) of section 4:(c)the manner in which the dead body shall be preserved pending decision of the Magistrate under sub-section (1) of section 5.
