Section 12(2) in The Beedi Workers Welfare Fund Act, 1976
(2)In particular and without prejudice to the generality of the foregoing power, such rules may provide for-(a)the manner in which the Fund may be applied for the measures and facilities specified in sub-section (1) of section (4);(b)the condition governing the grant of loan or subsidy under clause (b) of sub-section (1) of section 4;(c)the conditions governing grant-in-aid under clause (c) of sub-section (1) of section 4;(d)the standard of welfare measures and facilities to be provided under clause (c) of sub-section (1) of section 4;(e)the determination of the amounts referred to in sub-clause (ii) of clause (c) of sub-section (1) of section 4 and the proviso to that clause;(f)the composition of the Advisory Committees and the Central Advisory Committee constituted under sections 5 and 6 respectively, the manner in which the member thereof shall be chosen, the term of office of such members the allowances, if any, payable to them and the manner in which the Advisory Committees and the Central Advisory Committee shall conduct their business.(g)the recruitment conditions of service and the duties of all persons appointed under section 8;(h)the power that may be exercised by a Welfare Commissioner, a Welfare Administrator or an Inspector under section 8;(i)the furnishing to the Central Government by a State Government or a local authority or the agency or an employer of such statistical and other information as may be required to be furnished under section 11 or the agency or an employer of such statistical and other information as may be required to be furnished under section 11;(j)the forms in which and the period within which statistical and other information are to be furnished under clause (i);(ja)The form in which an identity card is to be issued by an employer to a person engaged in a beedi establishment;(k)any other matter which has to be or may be prescribed, or provided for, by rules under this Act.
