Section 9(2) in The Orissa Prevention of Cow Slaughter Act, 1960
(2)Without prejudice to the generality of the foregoing powers, such rules may provide for-(a)the conditions and the circumstances under which cows, bulls and bullocks are to be slaughtered under Sub-section (1) of Section 4;(b)form of certificate, and the procedure for disposal of the applications and appeals under Section 3;(c)the manner in which the information shall be notified under Clause (a) of Sub-section (1) of Section 4;(d)the manner in which the information shall be lodged under Subsection (2) of Section 4;(e)the matters relating to the establishment, maintenance, management, supervision and control of institution referred to in Section 5;(f)the duties of any officer or authority having jurisdiction under this Act, the procedure to be followed by such officer or authority; and(g)any other matter which is to be or may be prescribed.
