Section 31(2) in The Swadeshi Cotton Mills Company Ltd. (Acquisition and Transfer of Undertakings) Act, 1986
(2)In particular, and without prejudice to the generality of the foregoing powers, such rules may provide for all or any of the following matters, namely:-(a)the time within which, and the manner in which, an intimation referred to in sub-section (4) of section 4 shall be given;(b)the manner in which the moneys in any provident fund or other fund, referred to in sub-section (2) of section 13 shall be dealt with;(c)any other matter which is required to be, or may be, prescribed.
