Section 20 in The Bombay Trade Disputes Conciliation Act, 1934
20. Rules.
(1)The [Provincial Government] [The words 'Provincial Government' were substituted for the words 'Governor in Council', by the Adaptation of Indian Laws Order in Council.] may make rules not inconsistent with the provisions of this Act for the purpose of carrying into effect the purposes of this Act.(2)In particular and without prejudice to the generality of the foregoing provision, such rules may be made for all or any of the following purposes, namely:-(a)prescribing the powers and duties of the Labour Officer;(b)prescribing the powers and duties which may be delegated to Assistant Conciliators;(c)prescribing the form and manner in which notice shall be given under section 8;(d)prescribing the manner in which the officer of a company shall be authorised to represent the company under section 9;(e)regulating the procedure in which a conciliation proceeding shall" be held under section 11;(f)determining the scale of fees at which witnesses shall be paid for appearance in a conciliation proceeding under section 11;(g)specifying the powers which may be exercised by the Conciliator for the purpose of a conciliation proceeding under section 11;(h)prescribing the form in which and the particulars which shall be mentioned in the memorandum of a settlement under section 13;(i)prescribing the manner in which the record of a conciliation proceeding and settlement shall be maintained under section 13; and(j)providing for any other matter for which there is no provision or insufficient provision in this Act and for which provision is, in the opinion of the [[State] [The words 'Provincial Government' were substituted for the words 'Governor in Council', by the Adaptation of Indian Laws Order in Council.] Government], necessary for giving effect to the provisions of this Act,(3)The rules made under this section shall be subject to the condition of the previous publication in the [Official Gazette] [The words 'Official Gazette' were substituted for the words 'Bombay Government Gazette', by the Adaptation of Indian Laws Order in Council.].(4)Rules made under this section shall be laid [before the Legislature of the State] [Substituted by A.O., 1960.] at the session [thereof] [The words 'thereof was substituted for the words 'of the said Council', by the Adaptation of Indian Laws Order in Council.] next following and shall be liable to be modified and rescinded by a resolution [passed by the Legislature] [Substituted by A.O., 1960.] and such rule shall after notification in the [Official Gazette] [The words 'Official Gazette' were substituted for the words 'Bombay Government Gazette', by the Adaptation of Indian Laws Order in Council.] be deemed to have been modified or rescinded accordingly:Provided that when in the opinion of the [[State] [The words 'Provincial Government' were substituted for the words 'Governor in Council', by the Adaptation of Indian Laws Order in Council.] Government] such modification or rescission is likely to defeat or frustrate any of the purposes of this Act, the [[State] [The words 'Provincial Government' were substituted for the words 'Governor in Council', by the Adaptation of Indian Laws Order in Council.] Government] may by notification in the [Official Gazette] [The words 'Official Gazette' were substituted for the words 'Bombay Government Gazette', by the Adaptation of Indian Laws Order in Council.] declare that the modification or rescission shall have no effect and thereupon the rules shall remain in force as if they had not been modified or rescinded.
