Section 30(2) in The Industries (Development And Regulation) Act, 1951
(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 constitution of the Advisory Council and Development Councils, the term of office and other conditions of service of, the procedure to be followed by, and the manner of filling casual vacancies among members of the Advisory Council or a Development Council;(b)the form of the statement of account to be furnished by a Development Council;(c)the intervals at which, the time within which, and the manner in which the cess leviable under section 9 shall be payable and the rebate for the prompt payment of such cess;(d)the expenses which a Development Council may meet from the proceeds of the cess levied under section 9 which may have been handed over to it;(e)the appointment by or with the approval of the Central Government of any officers of a Development Council;(f)the facilities to be provided by any industrial undertaking for the training of technicians and labour;(g)the collection of any information or statistics in respect of any scheduled industry;(h)the manner in which industrial undertakings may be registered under section 10 and the levy of a fee therefor;(i)the procedure for the grant or issue of licences and permissions under [section 11, section 11-A, ][section 13 or section 29-B] [ Substituted by Act 71 of 1956, Section 6, for " or section 13" (w.e.f. 1.3.1957).], the time within which such licences or permissions shall be granted or issued including, in particular, the publication of notices calling for applications and the holding of such public inquiry in relation thereto as may be necessary in the circumstances;(j)the fees to be levied in respect of licences and permissions issued under this Act;(k)the matters which may be taken into account in the granting or issuing of licences and permissions, including in particular, the previous consultation by the Central Government with the Advisory Council or any Development Council or both in regard to the grant or issue of any such licences or permission;(l)the procedure to be followed in making any investigation under this Act;(m)the conditions which may be included in any licences and permissions;(n)the conditions on which licences and permissions may be varied or amended under section 12;(o)the maintenance of books, accounts and records relating to an industrial undertaking;(p)the submission of special or periodical returns relating to an industrial undertaking by persons having the control of, or employed in connection with, such undertaking, and the forms in which, and the authorities to which, such returns and reports shall be submitted;(pp)[ any matter which is to be or may be prescribed for giving effect to the provisions of Chapter III-AA or Chapter III-AC;] [ Inserted by Act 72 of 1971, Section 9 (w.r.e.f. 1.11.1971).](q)any other matter which is to be or may be prescribed under this Act.
