Section 34(2) in Coking Coal Mines (Nationalisation) Act, 1972
(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 manner in which the coking coal mines or coke oven plants shall be managed by a Government company or a Custodian;(b)the manner in which provident fund monies referred to be in section 18 shall be dealt with;(c)the form and manner in which the statement of accounts referred to in section 22 shall be prepared;(d)any other matter in relation to which the such rule is required to be, or may be, made.
