(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 form in which a requisition for the surrender of a fugitive criminal may be made;(b)the form in which a warrant for the apprehension of any person in a [foreign State] [[Substituted byAct 66 of 1993, Section 3, for "commonwealth country" (w.e.f.18.12.1993).]] to which Chapter III applies may be made;(c)the manner in which any warrant may be endorsed or authenticated under this Act;(d)the removal of fugitive criminals accused or in custody under this Act and their control and maintenance until such time as they are handed over to the persons named in the warrant as entitled to receive them;(e)the seizure and disposition of any property which is the subject of, or required for proof of, any alleged offence to which this Act applies;(f)the form and manner in which or the channel through which a Magistrate may be required to make his report to the Central Government under this Act;(g)any other matter which has to be, or may be, prescribed.
