Section 24(2) in The Punjab Industrial Housing Act, 1956
(2)Without prejudice to the generality of the foregoing powers, such rules may provide for -(i)the duties and functions of the Labour Commissioner and the competent authority;(ii)the form of application and manner of allotment of accommodation and conditions relating to its occupation;(iii)the form and manner in which an appeal under section 20 shall be preferred;(iv)the fees, if any, to be paid in appeals under section 20 ;(v)the form of agreement referred to in sections 10 and 18 ;(vi)the mode of service of the order under sub-section (2) of section 9 or sub-section (2) of section 19;(vii)the mode of payment of rent and other charges;(viii)assessment of damage referred to in section 21;(ix)the maintenance and upkeep of the houses; and(x)the matters which are to be or may be prescribed.
