Section 14(2) in Tamil Nadu Estates (Supplementary) Act, 1956
(2)In particular, and without prejudice to the generality of the foregoing provision, such rules may provide for -(a)all matters expressly required or allowed by this Act to be prescribed;(b)the procedure to be followed by Tribunals and Special Appellate Tribunals appointed under this Act;(c)the application of the provisions of the Code of Civil Procedure, 1908 (Central Act V of 1908);(d)the fees to be paid in respect of applications and appeals under this Act;(e)the filling up of vacancies in Tribunals; and(f)the transfer of proceedings from one Tribunal to another.
