Section 16(2) in The General Insurance (Emergency Provisions) Act, 1971
(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 form and manner in which books of account appertaining to undertakings shall be maintained by insurers;(b)the manner in which any compensation payable under this Act shall be dealt with by an insurer;(c)the circumstances in which the remuneration payable to persons in charge of the management of the undertaking of an insurer under this Act or to Custodians shall be met by the Central Government, whether wholly or in part;(d)any other matter which is required to be, or may be, prescribed.
