(2)Without prejudice to the generality of the foregoing power, such rules may provide for-(a)the constitution and re-constitution of the federation;(b)the particulars to be set out in a statement under Section 4 and the manner or signing and verifying such statement;(c)the form of registration certificate to be issued to a Goshala;(d)the form of Pradesh Goshala Register;(e)the terms on which and the manner in which copies or extract of the Pradesh Goshala Register shall be furnished(f)the officers to whom and the intervals at which copies or extracts the Pradesh Goshala Register shall be submitted;(g)the manner of signing and verifying a report under Section 7;(h)the manner of enquiry under Section 8;(i)persons on whom the notice of such enquiry shall be served and the manner of publication of such notice;(j)the form of and the particulars to be contained in the accounts to be maintained by the trustee of a Goshala;(k)the administration and maintenance of accounts of the Pradesh Goshala Nidhi;(l)the form of and the particulars to be contained in a statement of account to be furnished under sub-section (5) of Section 10;(m)the intervals at which and the manner in which a merchant or trader shall pay moneys to the trustees of Goshalas;(n)the percentage that may be deducted by a merchant or trader as collection expenses;(o)the intervals at which and the form in which and the officer to whom a return may be furnished under Section 12;(p)the procedure to be followed by any officer or authority performing functions under this Act;(q)the manner of service of notices and orders under this Act; and(r)any other matter which is to be or may be prescribed.
