Section 14 in The Rajasthan Maternity Benefit Act, 1953
14. Rules.
(1)The State Government may make rules for the purpose of carrying into effect the provisions of this Act.(2)In particular and without prejudice to the generality of the foregoing power, such rules may provide for-(a)the preparation and maintenance of a muster roll or register or a combined muster roll and register and the particulars to be entered in such muster roll, register of combined muster roll and register or in the register kept or deemed to have been kept under section 62 of the Factories Act. 1948:(b)the inspection of factories for the purposes of this Act by Inspector of Factories:(c)the exercise of powers and the performance of duties by Inspectors of Factories for the purposes of this Act:(d)the method of payment of maternity benefit in so far as provision has not been made in this Act: and(e)any other matters for which no provision has been made in his Act and for which provision is, in the opinion of the State Government, necessary.(3)Any such rule may provide that a contravention thereof shall be punishable with fine which may extend to fifty rupees.(4)The making of rules under this section shall be subject to the condition of previous publication.
