Section 23(2) in U.P. Industrial Disputes Act, 1947
(2)[ Without prejudice to the generality of the foregoing power such rules may provide for, -(a)the manner of appointment of Presiding Officer or Labour Courts and Tribunals and the conditions of their employments;(b)the manner in which reference shall be made to a Labour Court or a Tribunal;(c)the manner of appointment of Conciliation Officers and the conditions of their employment;(d)the procedure to be followed in conciliation proceedings;(e)the manner of remission of award by the State Government to the adjudicating authority;(f)the manner of registration of settlements;(g)the manner and the form in which muster-rolls of workmen shall be maintained; and(h)the matters which are to be and may be prescribed.
