Section 31(2) in The Inchek Tyres Limited and National Rubber Manufacturers Limited (Nationalisation) Act, 1984
(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 4 shall be given;(b)the manner in which the moneys in any provident fund or other fund referred to in section 14 shall be dealt with;(c)any other matter which is required to be, or may be, prescribed.
