(2)In particular and without prejudice to the generality of the foregoing power, such rules may prescribe--***(aaa)the manner of ownership and control of Indian insurance company under sub-clause (b) of clause (7A) of section 2;(b)the manner in which it shall be determined which of the transactions of an insurer are to be deemed for the purposes of this Act to be insurance business transacted in India ;***(d)the form referred to in clause (d) of sub-section (2) of section 16;(e)the manner in which the prospectuses and tables referred to in sub-section (1) of section 41 shall be published and the form in which they shall be drawn up;***(h)the contingencies other than those specified in clauses (a) to (f) of sub¬-section (2) of section 65on the happening of which money may be paid by provident societies;(i)the matters other than those specified in clauses (a) to (o) of sub-section (1) of section 74 on which a provident society shall make rules;(j)the form of any account, return or registered required by the Part III and the manner in which such account, return or register shall be verified;(k)subject to the provisions of this Act, the fees payable thereunder and the manner in which they are to be collected;(l)the conditions and the matters which may be prescribed under sub-sections (5), (6), (10) and (12) of section 92;(la)the manner of inquiry under sub-section (l) of section 105C;(lb)the form in which an appeal may be preferred under sub-section (2) and the fee payable in respect of such appeal and the procedure for filing and disposing of an appeal under sub-section (6) of section 110;***(m)any other matter which is to be or may be prescribed.
