Section 25(2) in Uttar Pradesh Labour Welfare Fund Act, 1965
(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)manner of collection of sums specified in sub-section (2) of section 3;(b)number of representatives of employers and employees on the Board and manner and conditions of their nominations;(c)number of independent members, including women members, of the Board;(d)allowances payable to the members of the Board;(e)matters relating to powers of the authority referred to in section 6 in the investigation of claims to unpaid accumulations;(f)terms and conditions of appointment of Labour Welfare Commissioner, Additional Labour Welfare Commissioner, Deputy Labour Welfare Commissioners and Inspectors;(g)conditions subject to which other officers and employees may be appointed by the Board;(h)the procedure for defraying expenditure incurred in administering the Fund ;(i)the duties and the powers of the Inspectors;(j)delegation of powers and functions of the Board to the Labour Welfare Commissioner, Additional or Deputy Labour Welfare Commissioner and conditions and limitation subject to which power may be exercised or functions discharged by them ;(k)registers and records to be maintained under this Act;(l)the publication of the annual statement of accounts and report of the activities financed from the Fund;(m)any other matter which under this Act has to be or may be prescribed.
