Section 31(2) in The Hind Cycles And Sen-Raleigh Limited (Nationalisation) Act, 1980
(2)In particular, and without prejudice to the generality of the foregoing power, such rules may provide for all or any of the following matters, namely,-(a)the time within which, and the manner in which, an intimation referred to in sub-section (3) of section 4 shall be given;(b)the form and manner in which and the conditions under which, the Custodian or Custodians shall maintain the accounts as required by section 12;(c)the manner in which the money in any provident fund or other fund, referred to in section 14, shall be dealt with;(d)any other matter which is required to be, or may be, prescribed.
