(1)The State Government may, subject to the conditions of previously publication, make rules for carrying out the purposes of this Act.(2)Without prejudice to the generality of the foregoing powers, such rules may provide for,-(i)the duties and functions of the [Labour Commissioner] [Substituted by U. P. Act No. 1 of 1966, Section 96 (4) (i).];(ii)the constitution and membership of the Advisory Committee under Section 8;(iii)the form of application and manner of allotment of accommodation and conditions relating to its occupation,(iv)the form and manner in which an appeal under Section 22 shall be preferred;(v)the fees, if any, to be paid in appeals under Section 22;(vi)the form of agreement referred to in Sections 14 and 20;(vii)the mode of service of the order under sub-section (2) of Section 12 [* * * * *] [The words and figures 'or sub-section (2) of Section 21' omitted by U. P. Act No. 22 of 1972, Section 19(2)(c) (w.e.f. 28-4-1972).];(viii)the mode of payment of rent and other charges;(ix)assessment of damages referred to in Section 23;(x)the maintenances and upkeep of the houses; and(xi)the matters which are to be or may be prescribed.
