Section 59(2) in The M.P. Shops and Establishments Act, 1958
(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 matters, namely :-(a)(i)the form of submission of a statement to the Inspector, and the fees and other particulars which shall be given along with such statement under sub-section (2) of Section 6;(ii)the manner of registration of establishment in the register of establishments and the form in which a Registration Certificate shall be issued to the employer under sub-section (3) of Section 6;(iii)prescribing for renewal of Registration Certificate under sub-section (5) of Section 6;(b)the form in which a change shall be notified to the Inspector under Section 7;(c)fixing six days in a year for additional overtime and prescription of occasions under sub-section (3) of section 11;(d)the form of register for entering refusal of leave to be kept under Section 26;(e)fixing times and methods for cleaning the establishments under Section 31; fixing standards and methods for ventilation under Section 32; and prescribing such establishments as are to be exempted from the provisions of, and precautions against fire to be taken under Section 33;(f)annual or periodical returns which shall be submitted to Government under Section 36;(g)the qualifications of Inspectors to be appointed under Section 40 and the powers which such Inspectors shall exercise under Section 41;(h)the registers and records to be maintained and the notice to be displayed on the premises of the establishment under Section 54;(i)the limit of hours of work under clause (c) of the Explanation to Section 55;(j)[ the authority to which and the time within which an appeal may be filed by a dismissed, discharged or retrenched employee;] [Substituted by M.P. Act No. 10 of 1982.](k)any other matter which is to be or may be prescribed.
