Section 27(2) in The Punjab Labour Welfare Fund Act, 1965
(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 agency for and the manner of collection of sums specified in sub-section (3) of section 3; and the period within which the same shall be paid to the credit of the Fund;(b)the manner in which the accounts of the Fund shall be maintained and audited under sub-section (3) of section 3;(c)the number of representatives of employers, employees and independent members of the Board and the allowances, if any, payable to the Chairman and members thereof;(d)the quorum at meetings of the Board and the manner in which it shall conduct its business;(e)the particulars which shall be contained in the notice referred to in sub-section (3) of section 9, and the other manner of publication of such notice;(f)the procedure for making grants from the Fund under sub-section (3) of section 10 and the securities in which the Fund may be invested and the manner of investment;(g)the procedure for defraying the expenditure incurred in administering the Fund;(h)the duties and powers of Inspectors and the conditions of service of the Welfare Commissioner and Inspectors and other staff appointed under this Act;(i)the percentage of the annual income of the Fund beyond which the Board may not spend on the staff and other administrative measures;(j)the registers and records to be maintained under this Act and the form and manner in which they shall be maintained;(k)the publication of the report of activities financed from the Fund together with statement of receipts and expenditures of the Fund and statement of accounts; and(l)any other matter which is to be or may be prescribed.
