Section 10(2) in Abducted Persons (Recovery and Restoration) Act, 1949
(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.
