Section 19 in Bombay Labour Welfare Fund Act, 1953
19. Rules. - (1) The State Government may by notification in the Official Gazette and subject to the condition of previous publication, make rules to carry out the purposes of this Act.
(2)In particular and without prejudice to the generality of the foregoing power, such rules may be made for all or any of the following matters, namely:-(a)the agency for and the manner of collection of sum specified in [sub-section (3) of Section 3; and the period within which the same shall be paid to the credit of the Fund;(b)the manner in which the accounts of the Fund shall be maintained and audited under sub-section (3) of Section 3 ;[(bb) the manner in which the Welfare Commissioner shall collect under sub-section (3) of Section 6C the amount of interest payable under sub-section (2) of that section to the Board, and the conditions subject to which the Welfare Commissioner may remit the whole or any part of the amount of interest under the proviso to sub-section (3) of that Section;"](c)the procedure for making grants from the Fund under Section 7;(d)the procedure for defraying the expenditure incurred in administering the Fund;(e)the number of representatives of employers and employees, independent members and representatives of women on the Board, and the allowance, if any, payable to them, under Section 4;(f)the manner in which the Board shall conduct their business;(g)the duties and powers of the Inspectors and the conditions of service of the Welfare Commissioner and Inspectors and other staff appointed under this Act;[(ga) the delegation of the powers, and functions of the Board to the Welfare Commissioner and the conditions and limitations subject to which the powers may be exercised or functions discharged :](h)the percentage of the annual income of the Fund beyond which the Board may not spend on the staff and on other administrative measures;(i)the registers and records to be maintained under the Act;(j)the publication of the report of the activities financed from the Fund together with a statement of receipts and expenditures of the Fund and statement of accounts;(k)any other matter which under this Act is or may be prescribed.["(2A) In making any rules under this Section, the State Government may direct that a breach thereof shall be punishable with fine not exceeding two thousand rupees, and when the offence is a continuing one, with a daily fine not exceeding one hundred rupees during the continuance of the offence,".][(3) All rules made under this section shall be laid for not less than thirty days before the State Legislature as soon as may be after they are made, and shall be subject to such modifications as the State Legislature may make during the session in which they are so laid or the session immediately following.](4)Any modifications made by the State Legislature shall be notified in the Official Gazette and shall, thereupon take effect.]
