Section 29(2) in The Bird And Company Limited (Acquisition And Transfer of Undertakings) Act, 1980
(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 time within which, and the manner in which, an intimation shall be given to the commissioner under sub-section (3) of section 5(b)the form and the manner in which, and the conditions under which, accounts shall be maintained by the Custodian as required by sub-section (3) of section 10;(c)the manner in which monies in any provident fund or other fund referred to in section 12 shall be dealt with;(d)any other matter which is required to be, or may be, prescribed.
