Section 10 in Abducted Persons (Recovery and Restoration) Act, 1949
10. Power to make rules :-
(1)The Central Government may, by notification in the official Gazette, make rules to carry out the purposes of this Act.(2)In particular, and without prejudice to the generality of the foregoing power, rules may provide for-(a)the constitution and procedure of any tribunal appointed under section 6;(b)the manner in which any application to review or revise any decision of the tribunal may be made under section 6 ;(c)the manner in which any abducted person may be delivered to the custody of any officer or authority under section 7 or restored to his or her relatives or conveyed out of India by any such officer or authority.
