(1)The State Government may, subject to the condition of previous publication by notification in the Official Gazette, make rules for carrying out the purposes of this Act.(2)In particular and without prejudice to the generality of the foregoing power, such rules may,—(a)define the persons who shall be deemed to be employed in a confidential capacity or in a position of management for the purpose of sections 4 and 5;(b)regulate the exercise of their powers and the discharge of their duties by inspectors;(c)require registers and records to be maintained and notices to be displayed in establishments to which this Act applies and prescribe the form and contents thereof.(3)Every rule made by the State Government under this Act shall be laid, as soon as may be after it is made, before the State Legislature.
