Section 6(2) in The Gujarat Public Moneys (Recovery of Dues) Act, 1979
(2)In particular and without prejudice to the generality of the foregoing power such rules may be made for all or any of the following matters namely:-(a)any other purpose to be prescribed under sub-section (vii) of clause (d) of Section 2;(b)the form of certificate to be sent under sub-section (1) of Section 3;(c)any other matter which is to be or may be prescribed.
