Section 24 in The West Bengal Labour Welfare Fund Act, 1974
24. Rules.
(1)The State Government may, by notification in the Official Gazette and subject to the condition of previous publication, made rules for carrying out the purposes of this Act.(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)the intervals at which or the period within which any of the sums referred to in section 3 shall be paid to the fund, the manner of making such payment and the agency for paying or collecting any such sum;(b)the manner in which the accounts of the fund shall be maintained and audited under sub-section (4) of section 3;(c)the procedure for defraying expenditure out of the fund;(d)the allowances, payable to the members of the Board under sub-section (4) of section 4;(e)the manner referred to in sub-section (6) of section 4 in which the Board shall conduct its business;(f)the particulars to be contained in the notice and the other manner in which such notice is to be displayed under sub-section (2) of section 8;(g)the form for submission of statement under sub-section (7) of section 9;(h)the condition subject to which penalty may be remitted under the proviso to sub-section (2) of section 10;(i)the terms and conditions of service of the Welfare Commissioner referred to in sub-section (1) of section 15;(j)the terms and conditions of service of the Inspectors and their powers referred to in section 16;(k)delegation of powers and functions of the Board to the Welfare Commissioner and the conditions and limitations subject to which such powers may be exercised or functions discharged;(l)the registers and records to be maintained and returns to be sent to the State Government by the Board under this Act;(m)the publication of the report of the activities financed for the fund together with a statement of receipts and expenditure of the fund and a statement of accounts;(n)any other matter which under this Act is required to be or may be prescribed.
