Section 33 in The M.P. Shram Kalyan Nidhi Adhiniyam, 1982
33. Power to make rules.
(1)The State Government may, by notification, and subject to the conditions 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 provide for all or any of the following matters, namely:-(a)(i)the intervals at which unpaid accumulations shall be paid under sub-section (4) of Section 3;(ii)the agency which shall collect, the sums and the intervals at which and the manner in which such sums shall be paid or collected under sub-section (5) of Section 3;'(b)(i)the number of representatives of employers, employees and independent members on the Board under sub-section (3) of Section 4;(ii)the allowances, if any, payable to members of the Board under sub-section (5) of Section 4;(c)the constitution and term of office of the members of a committee under Section 7;(d)the particulars which a notice under sub-section (3) of Section 8 shall contain;(e)the form in which statement shall be submitted under subsection (8) of Section 9;(f)the accounts, records and registers to be maintained under sub-section (1) and the form in which annual statement of accounts shall be prepared under sub-section (2) of Section 14;(g)powers which an Inspector shall exercise under clause (b) of sub-section (2) of Section 16;(h)conditions subject to which the Board may appoint officers, clerical and executive staff under Section 17;(i)the manner in which enquiry shall be made under Section 19;(j)[ the method of recruitment and conditions of service of the persons under clause (a) of Section 20] [Substituted by M.P. Act No. 11 of 1996.].(k)the percentage of the annual income of the Fund beyond which the Board may not spend on the staff and other administrative matters;(l)any other matter which has to be or may be prescribed.
