Section 17(2) in The Calcutta Tramways Company (Taking Over Of Management) Act, 1967
(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 powers and duties of the Administrator including the manner of keeping accounts;(b)interest to be paid in respect of advances under sub-section (1) of section 8;(c)any other matter which has to be, or may be, prescribed.
