Section 31(2) in Karnataka Co-Operative Textile Mills (Acquisition and Transfer) Act, 1986
(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 referred to in sub-section (3) of section 5 shall be given;(b)salary and allowances and condition of service of the officers and servants of the Company;(c)the manner in which the money in any provident fund or other fund under section 25 shall be dealt with;(d)any other matter which is required to be, or may be prescribed.
